Section 293(1) in The Calcutta Municipal Corporation Act, 1980
(1)It shall not be lawful to erect or re-erect any premises in Calcutta or to occupy any such premises unless-(a)a drain is constructed of such size, materials and descriptions at such level and with such fall as may appear to the Municipal Commissioner to be necessary for the effectual drainage of such premises;(b)there have been provided and set up on such premises such appliances and fittings as may appear to the Municipal Commissioner to be necessary for the purposes of gathering or receiving the drainage from, and conveying the same off, the said premises, and of effectually flushing the drain of the said premises and every fixture connected therewith.
