Section 289 in Kolkata Municipal Corporation Act, 1980
289. Right of owner or occupier of premises to drain into municipal drain.
(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 this 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 storm-water overflow main.(2)Any person desirous of availing himself of the provisions of subsection (1) shall give to the Municipal Commissioner notice of his proposals, and at any time within one month after receipt thereof the Municipal Commissioner may grant permission or by notice to him refuse to permit the communication to be made, if it appears to him that the mode of construction or condition of the house-drain in such that the making of the communication would be prejudicial to the drainage system, and for the purpose of examining the mode of construction and condition of the house-drain he may, if necessary, require it to be laid open for inspection.(3)The Municipal Commissioner may, it he thinks fit, construct such part of the work necessary for having a private house-drain made to communicate with a municipal drain as is in or under a public street and in such a case, the expenses incurred by the Municipal Commissioner shall be paid by the owner or occupier of the premises in advance in accordance with such regulations as may be made by the Corporation in this behalf.
