Section 295 in Kolkata Municipal Corporation Act, 1980
295. Compulsory connections of house-drains with each other.
- When a drain belonging to one or more persons has been laid in a private street which is common to more than one premises and the Municipal Commissioner considers it desirable that any other premises should be drained into such drain, he may, by written notice, require the owner of such premises to connect his house-drain with such drain in the private street, and the owner of such drain in the private street shall thereupon be bound to permit such connection to be made:Provided that no such connection shall be made except upon such terms as may be provided by the regulations and until any payment, which may be directed by the Municipal Commissioner in accordance with the regulations, has been duly made.
