Section 196(1)(b) in Haryana Municipal Corporation Act, 1994

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State of Haryana - Subsection

Section 196(1)(b) in Haryana Municipal Corporation Act, 1994

(b)where separate Corporation drains are provided for foul water and for surface water to discharge directly or indirectly :-

(i)foul water into a drain provided for surface water; or

(ii)except with the permission of the Commissioner, surface water into drain provided for foul water; or