Section 171(1) in The Gujarat Municipalities Act, 1963
(1)If any person, without the written consent or permission of the Chief Officer first obtained or in contravention of any conditions imposed or prescribed under this Act, makes or empties or causes to be made or to empty any drain into or out from any of the sewers as or drains vested in a municipality, he shall on conviction be punished with fine which may extend to one hundred rupees, and the Chief Officer may by written notice require such person to demolish, alter, remake, or otherwise deal with such drain as he may think fit.
