Section 233(1) in The Mumbai Municipal Corporation Act, 1888
(1)Where a drain connecting any premises with a municipal drain [or other place legally set apart for the discharge of drainage] [These words were inserted by Bombay 5 of 1905, Section 14(1).] is sufficient for the effectual drainage of the said premises and is otherwise unobjectionable, but is not, in the opinion of the Commissioner, adapted to the general drainage system of [Brihan Mumbai] [These words were substituted for the words 'Greater Bombay' by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).], [or of the part of [Brihan Mumbai] [These words were inserted by Bombay 5 of 1905, Section 20(a).] in which such drain is situated], the Commissioner, with the approval of [the Standing Committee] [These words were substituted for the words 'Member-in-charge' by Maharashtra 27 of 1999, Section 100, (w.e.f. 23-4-1999).] may-(a)subject to the provision of sub-section (2) close, discontinue or destroy the said drain and cause any work necessary for that purpose to be done;(b)[ direct that such drain shall, from such date as he prescribes in this behalf, be used for sullage and sewage, only, or for rain water only, or for unpolluted sub-soil water only, or for both rain water and unpolluted sub-soil water only, and by written notice require the owner or occupier of the premises to make an entirely distinct drain for rain water or unpolluted sub-soil water, or for both rain water and unpolluted sub-soil water; or for sullage and sewage.] [This clause was substituted for the original clause (b) by Bombay 5 of 1905, Section 20(d).]
