Section 293 in The Calcutta Municipal Corporation Act, 1980
293. New premises not to be erected without drains. -
(1)It shall not be lawful to erect or re-erect any premises in Calcutta or to occupy any such premises unless-(a)a drain is constructed of such size, materials and descriptions at such level and with such fall as may appear to the Municipal Commissioner to be necessary for the effectual drainage of such premises;(b)there have been provided and set up on such premises such appliances and fittings as may appear to the Municipal Commissioner to be necessary for the purposes of gathering or receiving the drainage from, and conveying the same off, the said premises, and of effectually flushing the drain of the said premises and every fixture connected therewith.(2)The drain so constructed shall empty into a municipal drain situated at a distance of not exceeding thirty metres from the premises; but if no municipal drain is situated within that distance then such drain shall empty into a cesspool to be constructed by the owner situated within the distance to be specified by the Municipal Commissioner for the purpose.
