Section 246 in The Mumbai Municipal Corporation Act, 1888
246. Provision of means for disposal of sewage.
(1)For the purpose of receiving, storing, disinfecting, distributing or otherwise disposing of sewage, the commissioner may, when authorized by the corporation in this behalf-(a)construct any work within or without [Brihan Mumbai] [These words were substituted for the words 'Greater Bombay' by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).];(b)purchase or take on lease any land, building, engine, material or apparatus either within or without [Brihan Mumbai] [These words were substituted for the words 'Greater Bombay' by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).];(c)enter into an arrangement with any person for any period not exceeding twenty years, for the removal or disposal of sewage [within or without [Brihan Mumbai] [These words were added by Bombay 5 of 1905, Section 27.].](2)Provided that any power conferred by this section shall be exercised in such manner as to cause the least practicable nuisance.Water-closets, Privies, Urinals, etc.
