Section 163(2) in The Gujarat Municipalities Act, 1963
(2)The drain to be constructed as aforesaid shall empty into a municipal drain, or into some place set apart by the municipality for the discharge of drainage, situate at a distance not exceeding fifteen meters from such buildings; but if there is no such drain or place within that distance, then drain shall empty into a cesspool provided by the owner of such building and approved by the Chief Officer.
