Section 174(1) in The New Delhi Municipal Council Act, 1994
(1)Subject to such conditions as may be prescribed by bye-laws made in this behalf, the owner or occupier of any premises having a private drain, or the owner of any private drain within New Delhi may apply to the Chairperson to have his drain made to communicate with the municipal drains and thereby to discharge foul water and surface water from those premises or that private drain:Provided that nothing in this sub-section shall entitle any person-(a)to discharge directly or indirectly into any municipal drain-(i)any trade effluent from any trade premises except in accordance with bye-laws made in this behalf; or(ii)any liquid or other matter the discharge of which into municipal drains is prohibited by or under this Act or any other law; 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 Chairperson, surface water into a drain provided for foul water; or(c)to have his drains made to communicate directly with a storm-water overflow drain.
