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State of Maharashtra - Section

Section 166 in The Maharashtra Municipal Corporations Act, 1949

166. Special provisions relating to trade effluent. - Subject to the provisions of this Act, rules and bye-laws, the occupier of any trade premises may, with the consent of the Commissioner, or so far as may be permitted by any such rules or bye-laws without such consent, discharge into the municipal drains any trade effluent proceeding from those premises.