Section 67 in Assam Urban Water Supply and Sewerage Board Act, 1985
67. Right of owner or occupier of premises to empty drain, into drain of the Board.
- The owner or occupier of any premises shall be entitled to cause his house-drain to empty into a drain of the Board, provided that, before doing so, he -(a)Obtain a written permission of the managing Director and pays connection fee in accordance with the regulations, and(b)Complies with such condition as the managing Director may specify as to the mode in which, and the superintendence under which, communications between house drains and the drains of the Board are to be made.
