Section 234(2) in The Mumbai Municipal Corporation Act, 1888
(2)The drain to be constructed as aforesaid shall empty into a municipal drain or into some place legally set apart for the discharge of drainage situated at a distance not exceeding one hundred feet from [the premises in which such building is situated] [These words were substituted for the original words by Bombay 5 of 1905, Section 22.]; but if no such drain or place is within that distance, then such drain shall empty into such cesspool as the Commissioner directs.
