Section 213(1) in Rajasthan Municipalities Act, 2009
(1)Whoever, without the written consent of the Municipality first obtained, makes or Causes to be made any drain into or out from any of the sewers or drains vested in the Municipality shall be punished with fine which may extend to ore thousand rupees, and the Municipality may by written notice require such person to demolish, alter, remake or otherwise deal with such drain as it may think fit.
