Section 228 in The Mumbai Municipal Corporation Act, 1888
228. Power of owner and occupiers of premises to drain into municipal drains.
- The owner or occupier of any premises shall be entitled to cause his drain to empty into a municipal drain [or other place legally set apart for the discharge of drainage,] [These words were inserted by Bombay 5 of 1905, Section 14(1).] provided that he first obtains the written permission of the Commissioner and that he complies with such conditions as the Commissioner prescribes as to the mode in which and the superintendence under which [connection with municipal drains or other places aforesaid] [These words were substituted for the original words by Bombay 5 of 1905, Section 15.] are to be made.
