Section 163 in The Gujarat Municipalities Act, 1963
163. New building not to be erected without drains.
(1)It shall not be lawful to construct or reconstruct any building, or to occupy or permit to be occupied any building newly constructed or reconstructed, unless and until-(a)a drain be constructed of such size, materials and description, at such level and with such fall, as shall appear to the Chief Officer to be necessary for the effectual drainage of such building:(b)there have been provided for and set up in such building and in the land appurtenant thereto, all such appliances and fittings as may appear to the Chief Officer to be necessary for the purposes of gathering and receiving the drainage from, and conveying the same off, the said building and the said land, and of effectually flushing the drain of the said building and every fixture connected therewith.(2)The drain to be constructed as aforesaid shall empty into a municipal drain, or into some place set apart by the municipality for the discharge of drainage, situate at a distance not exceeding fifteen meters from such buildings; but if there is no such drain or place within that distance, then drain shall empty into a cesspool provided by the owner of such building and approved by the Chief Officer.
