Section 227 in West Bengal Municipal Corporation Act, 2006
227. Connection with municipal drain not to be made except in conformity with section 226.
(1)No person shall, without complying with the provisions of section 226, make or cause to be made, any connection of a house-drain with a municipal drain.(2)The Commissioner may, in accordance with such regulations as may be made by the Corporation in this behalf, close, demolish, alter, or remake any connection made in contravention of sub-section (1), and the expenses incurred in so doing shall be paid by the owner or, the occupier of the premises, as the case may be, for the benefit of which such connection was made or by the person who made, or caused to be made, such connection, and, such expenses shall be realised by the Commissioner as arrears of taxes under this Act.(3)Notwithstanding anything contained in the foregoing provisions of this section, no drain shall be used for disposal of trade effluents or wastes from slaughter house or such items as may cause any health hazard, except in such manner as the Corporation may direct.(4)The Corporation may, by regulations, prescribe the parameter, limits and compoundable lines for the disposal of waste water.(5)The Corporation may levy a sewer charge at such rate as it may determine.
