Section 206 in The Chhattisgarh Municipalities Act, 1961
206. Power of owner and occupiers of buildings or lands to drain into Municipal drains.
- The owner or occupier of any building or land within the Municipality shall be entitled to cause his drains to empty into the sewers of the Council:Provided that he first obtains the written permission of the Council and that he complies with such conditions as the Council may prescribe as to the mode in which and the superintendence under which the communications are to be made between the drains not vested in the Council and drains which are so vested.
