Section 47 in Kerala Water Supply and Sewerage Act, 1986
47. Right of owner or 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 Authority provided that before doing so he -(a)obtains written permission of the Authority and pays connection fees in accordance with the regulations; and(b)complies with such other conditions as may be provided by the regulations.
