Section 202 in Arunachal Pradesh Municipal Act, 2007
202. Premises not to be erected without drains.
(1)It shall not be lawful to erect or re-erect any premises in the municipal area or to occupy any such premises unless-(a)a drain is constructed of such size, materials and description, at such level, and with such fall, as may appear to the Chief Municipal Executive Officer/ Municipal Executive Officer to be necessary for the effectual drainage of such premises,(b)there have been provided and set up on such premises such appliances and fittings as may appear to the Chief Municipal Executive Officer/ Municipal Executive Officer to be necessary for the purposes of gathering or receiving the filth and other polluted and obnoxious matters, and conveying the same, from such premises and of effectually flushing the drain of such premises and every fixture connected therewith.(2)The drain so constructed shall empty into a municipal drain situated at a distance of not exceeding thirty metres from the premises, but if no municipal drain is situated without such distance, then, such drain shall empty into a cesspool situated within the distance to be specified by the Chief Municipal Executive Officer/ Municipal Executive Officer for the purpose.E. Trade Effluent
