Section 234(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)Subject to the other provisions of this section, the owner or occupier of any premises shall be entitled to cause his drain to empty into a Corporation drain or other place lawfully set apart for the discharge of drainage:Provided that nothing in this sub-section shall entitle any person -(a)to discharge directly or indirectly into any Corporation drain any trade effluent except in accordance with the provisions of Section 240 or any liquid or other matter the discharge of which is prohibited by or under this Act or any other law for the time being in force;(b)where separate Corporation drains are provided for foul water and for surface water to discharge directly or indirectly -(i)foul water into a drain provided for surface water; or(ii)except with the permission of the Municipal Commissioner surface water into a drain provided for foul water; or(c)to have his drain made to communicate directly with a storm water overflow drain.
