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[Cites 0, Cited by 0] [Section 84A(1)] [Section 84A] [Entire Act]

Greater Bengaluru City Corporation -

Section 84A(1)(k) in Bangalore Water Supply and Sewerage Act, 1964

(k)the maximum quantity of trade effluent which may, without any consent or permission, be discharged from any trade premises into Board sewers on any one day and the highest rate at which trade effluent may, without such consent or permission, be discharged from any trade premises into Board sewers;