Section 48 in Maharashtra Jeevan Authority Act, 1976
48. Prohibition of connection with sewer without permission.
- No person shall, without the permission of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.], make or cause to be made any connection or communication with any sewer of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.].
