Section 168(3) in The Chandernagore Municipal Corporation Act, 1990
(3)[ Notwithstanding anything contained in the foregoing provisions of this section, no drain shall be used for disposal of trade effluents or waste from slaughter house or such items as may cause any health hazard, except in such manner as the Corporation may direct.] [Sub-sections (3). (4) and (5) inserted by West Bengal Act 5 of 1994.]
