Section 250 in Uttar Pradesh Municipal Corporation Act, 1959
250. Appointment of places for emptying of drains and disposal of sewage.
- The Municipal Commissioner may cause all or any Corporation drains to empty into any place, whether within or without the City, and dispose of the sewage at any place whether within or without the City, and in any manner which he shall deem suitable for such purpose:Provided that-(a)the Municipal Commissioner shall not cause any Corporation drain to empty into any place into which a Corporation drain has not heretofore emptied, or dispose of sewage of any place or in any manner at or in which sewage has not heretofore been disposed of, without the sanction of the Corporation;(b)no Corporation drain shall be made to empty into any place, and no sewage shall be disposed of at any place or in any manner which the State Government shall think fit to disallow.
