Section 232 in Gauhati Municipal Corporation Act, 1971
232. Appointment of places for emptying of drains and disposal of sewage.
- The Commissioner may cause all to any of the Municipal drains to empty into any place, whether within or without the city, and may dispose of the sewage at any place whether within or without the city, and in any manner which he may deem suitable for such purpose:Provided that: -(a)The Commissioner shall not cause any Municipal drain to empty into any place into which a Municipal drain has not here-to-before been emptied, or disposed of sewage at any place or in any manner at or in which sewage has not here-to before been disposed of without the sanction of the Corporation; and(b)No Municipal drain shall be made to empty into any place, and no sewage shall be disposed of as any place or in any manner which the Government may think fit to disallow.
