Section 159 in The Gujarat Provincial Municipal Corporations Act, 1949
159. Right of owners and occupiers of buildings and lands to drain into municipal drain.
(1)Subject to the provisions of this section, the owner or occupier of any premises shall be entitled to cause his drain to empty into a municipal drain or other place legally set apart for the discharge of drainage:Provided that, nothing in this sub-section shall entitle any person,-(a)to discharge directly or indirectly into any municipal drain any trade effluent except in according with the provisions of section 166 or any liquid or other matter the discharge of which is prohibited by or under this Act or any other law for the time being in force;(b)where separate municipal drains are provided for foul water and for surface water, to discharge directly or indirectly,-(i)foul water into a drain provided for surface water; or(ii)except with the permission of the Commissioner surface water into a drain provided for foul water; or(c)to have his drain made to communicate directly with a storm-water overflow drain.(2)Every person desirous of availing himself of the provisions of sub-section (1) shall obtain the written permission of the Commissioner and shall comply with such conditions as the Commissioner may prescribe as to the mode in which and the superintendence under which connections with municipal drains or other places aforesaid are to be made.(3)The Commissioner may, if he thinks fit, in lieu of giving permission under subsection (2) to any person to have his drain or sewer connected with a municipal drain or other place as aforesaid himself connect after giving notice to the person concerned within fourteen days of the receipt of his application, and the reasonable expense of any work so done shall be paid by the person aforesaid.
