Section 165(3) in The Asansol Municipal Corporation Act, 1990.
(3)[] [Sub-sections (3) to (5) Inserted by W.B. Act 5 of 1994.] Notwithstanding anything contained in the foregoing provisions of this section no drain shall be used for disposal of trade effluents or waste from slaughter house or such items as may cause any health hazard, except in such manner as the Corporation may direct.
