42. Disposal of sewage of the New Delhi Municipal Council and the Delhi Cantonment Board, Military Engineering Services in bulk.
(1)The Board shall be bound to receive in bulk all sewage from the New Delhi Municipal Council and Delhi Cantonment Board, Military Engineering Services and to dispose of such sewage:Provided that the New Delhi Municipal Council and Delhi Cantonment Board, Military Engineering Services shall not execute any major work calculated to increase the normal discharge of sewage without permission of the Board.(2)The sewage received in pursuance of the provision of sub-section (1) shall be the property of the Board and any income derived therefrom shall belong to the Board.(3)In case of disagreement between the Board and the New Delhi Municipal Council or the Delhi Cantonment Board, Military Engineering, Services with regard to the execution of any work or the doing of any thing, the matter shall be referred to the Central Government, whose decision shall be binding.
