Section 106N(1) in Uttarakhand Panchayati Raj Act, 2016
(1)The owner or occupier of a building or land within the rural area shall be entitled to cause his drains to empty into the drains of the Zila Panchayat ;Provided that he first obtains the written permission of the Kshettra Panchayat , and that he complies with such conditions consistent with any bye-laws which the Zila Panchayat prescribes as to the mode in which, and the superintendence under which the communications are to be made between drains not vested in the Kshettra Panchayat and drains which are so vested.
