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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Kerala - Subsection

Section 57(10) in Kerala Municipality Building Rules, 1999

(10)Where the internal drainage system of a factory is proposed to be connected to the public sewerage system, prior approval of the arrangements shall be obtained from the Pollution Control Board and Water Authority and in such cases the internal drainage system of a factory shall be connected by means of a suitable trap so as to exclude volatile or other objectionable matters.