Section 321 in The Calcutta Municipal Corporation Act, 1980
321. Rules as to drainage, sewerage, cesspools, privies and urinals. -
Save as otherwise provided in section 260, the Municipal Water-supply, Sewerage and Drainage Code shall include such regulations as may be made by the Corporation from time to time concerning the construction, maintenance, repair and alteration of drains, privies and urinals, cesspools and all appurtenances thereof and any other matter covered by Chapter XVII or Chapter XVIII or Chapter XIX.
