Section 241 in West Bengal Municipal Corporation Act, 2006
241. House drains etc., to be subject to survey and control of Corporation.
- All house-drains, within as well as without the premises to which they belong, and all cesspools, privies and urinals shall, as respects their site, construction, materials, and dimension and arrangements for flushing the same, be under the survey and control of the Corporation and shall be subject to such regulations as the Corporation may make in this behalf.
