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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Kerala - Subsection

Section 59(10) in The Kerala Panchayat Buildings Rules, 2011

(10)Where the internal drainage system of a factory is proposed to be connected to the public sewerage system, prior approval of the arrangements shall be obtained from the Pollution Control Board and the Water Authority and in such cases the internal drainage system of a factory shall be connected by means of a suitable tap so as to exclude volatile or other objectionable matters.