Section 184 in The City of Nagpur Corporation Act, 1948
184. Sewage and rain-water drains to be distinct. - Whenever it is provided in this Act that steps shall or may be taken for the effectual drainage of any premises, the [Commissioner] may require that there shall be one drain for offensive matter and sewage and another drain for rainwater and unpolluted sub-soil water, each emptying into separate municipal drains or other places set apart by the [Commissioner] for the discharge of drainage, or into other suitable places.
