29. Specifying of places for the emptying of drains and disposal of sewage.
(1)The Board may cause any or all drains to empty into and all sewage to be disposed off at such place or places as it considers suitable, subject to the provisions of the Environment (Protection) Act, 1987:Provided that no sewage shall be discharged into any water course until it has been so treated as not to affect prejudicially the purity and quality of the water into which it is discharged.(2)Notwithstanding anything contained in sub-section (1) the Board may permit disposal of sewerage for the time being in such place or places and in such manner as existed at the time of commencement of the Act.(3)No place which has not been used for any of the purposes specified in sub-section (1) before the commencement of this Act shall be used therefor without the approval of the Board.
