Section 196 in Jammu and Kashmir Municipal Corporation Act, 2000
196. Appointment of places for the emptying of drains and disposal of sewage.
- The Commissioner may cause any or all of the Corporation drains to empty into and all sewage to be disposed of at such place or places as he considers suitable :Provided that no place which has been not before the commencement of this Act used for any of the purposes specified in this section, shall after such commencement be used therefore without the approval of the Corporation :Provided further that on and after such date as may be appointed by the Government in this behalf no sewage shall be discharged into any water course until it has been so treated as not to effect prejudicially the purity and quality of the water into which it is discharged.
