Section 54 in The Gujarat Water Supply and Sewerage Board Act, 1978
54. Right of owner to occupier to obtain sewer connection.
- The owner or occupier of any premises shall be entitled to empty sewage of the premises into a sewer of the Board, provided that, before doing so, he-(a)obtains written permission of the Board, and pays, connection fee and other charges in accordance with the bye-laws; and(b)complies with such other conditions as may be provided by the bye-laws.
