Section 204 in The Chhattisgarh Municipalities Act, 1961
204. Septic tanks and sanitary latrines.
- Any owner or occupier of any house or premises or any factory or business concern may, with the written permission of the Council, provide, in lieu of or in addition to water-carriage system, a septic tank or sanitary latrine for the disposal of the night-soil. The effluent from the septic tank or sanitary latrine after proper treatment may be discharged into the main sewer or disposed of in such manner as may be approved by the Council.
