Section 289(1) in The Calcutta Municipal Corporation Act, 1980
(1)Subject to such regulations as the Corporation may make in this behalf, the owner or occupier of any premises having a private house-drain may apply to the Municipal Commissioner to have his house-drain made to communicate with the municipal drains and thereby to discharge foul water and surface water from those premises :Provided that nothing in this sub-section shall entitle any person-(a)to discharge directly or indirectly into any municipal drain any trade effluent from any trade premises except in accordance with the provisions made under this Act or any liquid or other matter the discharge of which into municipal drains is prohibited by or under this Act or any other law for the time being in force; or(b)where separate municipal drains are provided for foul water and for surface water, to discharge directly or indirectly-(i)foul water into a drain provided for surface water, or(ii)except with the permission of the Municipal Commissioner, surface water into a drain provided for foul water; or(c)to have his house-drain made to communicate directly with a stormwater overflow main.
