Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 167] [Entire Act]

State of Tripura - Subsection

Section 167(e) in Tripura Municipal Act, 1994

(e)the items of trade affluents or noxious chemicals which may not ordinarly be passed into Municipal drains, or the mode of treatment of such chemicals before they can be so passed, or such other steps as may be necessary to control environmental pollution arising out of such chemicals;