Section 164 in The Gujarat Municipalities Act, 1963
164. Power of owners and occupiers of buildings or lands to drain into municipal drains.
(1)The owner or occupier of any building or land within the municipal borough shall be entitled to cause his drains to empty into a municipal drain: Provided that he first obtains the written permission of the Chief Officer, and that he complies with such conditions as the Chief Officer may by order in writing prescribe as to the quantity and kind of matter to be so emptied and the mode in which and the superintendence under which the communications are to be made between drains not vested in the municipality and drains which are so vested.(2)Any appeal shall lie to the executive committee against any order of the Chief Officer under sub-section (1) if the appeal is made within fifteen days of the receipt of such order.
