Section 233 in The Mumbai Municipal Corporation Act, 1888
233. Commissioner may close or limit the use of existing private drains.
(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).](2)No drain may be closed, discontinued or destroyed by the Commissioner under clause (a), except on condition of his providing another drain as effectual for the drainage of the premises and communicating with any municipal drain [or other place aforesaid] [These words were inserted by Bombay 5 of 1905, Section 14(2).] which the Commissioner thinks fit; and the expenses of the construction of any drain so provided by the Commissioner and of any work done under clause (a) shall be paid by the Commissioner.(3)Any requisition made by the Commissioner under clause (b) may embrace any detail specified in clause (a) or clause (b) of section 231.
