(1)Subject to such conditions, as maybe laid down in the regulations made in this behalf, the owner or occupier of any premises having a private drain or the owner of any private drain within the municipal area may apply to the Chief Officer of a Municipality to have his drain made to communicate with the municipal drains and thereby to discharge foul water and surface from those premises;Provided that nothing in this sub-section shall entitle any person, -(a)To discharge directly or indirectly into any municipal drain any trade effluent from any trade premises except in accordance with the provision of this Act or any liquid or other matter, the discharge of which into municipal drains, is prohibited by or under this Act or any other law for the time being in force; or(b)Where separate municipal drains are provided for foul water and for surface water, to discharge directly or indirectly, -(i)Foul water into a drain provided for surface water; or(ii)Except with the permission of the Chief Officer, surface water into drain provided for foul water; or(c)To have his drain made to communicate directly with a storm water overflow main.
