Section 164(1) in The Gujarat Municipalities Act, 1963
(1)The owner or occupier of any building or land within the municipal borough shall be entitled to cause his drains to empty into a municipal drain: Provided that he first obtains the written permission of the Chief Officer, and that he complies with such conditions as the Chief Officer may by order in writing prescribe as to the quantity and kind of matter to be so emptied and the mode in which and the superintendence under which the communications are to be made between drains not vested in the municipality and drains which are so vested.
