Section 32 in Rules Under Section 15 of the Bihar Itki Tuberculosis Sanatorium (Regulation of Buildings) Act, 1951
32. Discharge of water.
- No person shall affix or cause to be affixed to any building owned or occupied by him any gutter, spout or other thing intended for the conveyance and discharging of water, or shall leave in any such building any opening for the discharge of water in such a way that the water discharged therefrom is thrown or falls upon a road or into any drain in or near a road except through a down-pipe or other suitable contrivance reaching to the level of the road or drain.
