Section 297 in Greater Hyderabad Municipal Corporation Act, 1955
297. Power of owners and occupiers of premises to drain municipal drains.
- The owner or occupier of any premises shall be entitled to cause his drain to empty into a municipal drain or other place legally set apart for the discharge of drainage provided that he first obtains the written permission of the Commissioner and that he complies with such conditions as the Commissioner may impose as to the mode in which and the superintendence under which connections with municipal drains or other places aforesaid are to be made.
