32. Permission to connect private drain with public drain.
-Subject so such conditions as may be laid down by regulations made in this behalf, and to payment of any consequential expenditure incurred by the Board, as assessed by the Board, the Board may allow the connection of any private drain to any public drain under its control:Provided that nothing in this sub-section shall entitle any person(a)to discharge any industrial effluent into any public drain except in accordance with regulations made in this behalf, which may include provision for treatment of such efficient before its discharge into such drain; or(b)to discharge into the drain any substance the discharge of which is prohibited under any law; or(c)to discharge foul water into a drain provided for surface water or surface water into a sewer unless expressly permitted by the Board is a purely temporary measure.
