Section 245 in The Mumbai Municipal Corporation Act, 1888
245. Appointment of places for emptying of drains and disposal of sewage.
- The Commissioner may cause all or any municipal drains to empty into the sea or other place, whether within or without [Brihan Mumbai] [These words were substituted for the words 'Greater Bombay' by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).], and dispose of the sewage at any place, whether within or without [Brihan Mumbai] [These words were substituted for the words 'Greater Bombay' by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).], and in any manner; which he shall deem suitable for such purpose:Provided that -(a)the Commissioner shall not cause any municipal drain to empty into any place into which a municipal drain has not heretofore emptied, or dispose of sewage at any place or in any manner at or in which sewage has not heretofore been disposed of, without the sanction of the corporation;(b)any power conferred by this section shall be exercised in such manner as to create the least practicable nuisance;(c)no municipal 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] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government] shall think fit to disallow.
