Section 190 in Jammu and Kashmir Municipal Corporation Act, 2000
190. New premises not to be erected without drainage.
(1)it shall not be lawful to erect or to re-erect any premises in the municipal area or occupy any such premises unless :-(a)a drain be constructed of such size, materials and with such fall as shall appear to the Commissioner to be necessary for the effectual drainage of such premises ;(b)there have been provided and set up on such premises, such appliances and fittings as may appear to the Commissioner to be necessary for the purpose of gathering or receiving the filth and other polluted and obnoxious matter from and conveying the same off the said premises and of effectual flushing the drain of the said premises and every fixture connected therewith.(2)The drain so constructed shall empty into a Corporation drain situated at a distance of not exceeding thirty meters form the premises, but if no Corporation drain is situated within that distance then such drain shall empty into a cesspool situated within that distance to be specified by the Commissioner for the purpose.
