Section 226 in West Bengal Municipal Corporation Act, 2006
226. Right to owner or occupier of premises to empty his house-drain into municipal drain.
- The owner or the occupier of any premises shall be entitled to cause his house-drains to empty into a municipal drain, provided that before so doing, he obtains the written permission of the Commissioner and complies with such condition as the Commissioner may determine as to the mode in which, and the superintendence under which, communications between house-drains and municipal drains are to be made.
