Section 191(1) in Jammu and Kashmir Municipal Corporation Act, 2000
(1)If it appear to the Commissioner that any group or block of premises may be drained more economically or advantageously in combination than separately and a Corporation drain of sufficient size already exists or is about to be constructed within thirty meters of any part of that group or block of premises the Commissioner may cause that group or block of premises to be drained by a combined operation.
