- The State Government may make rules to provide for-(a)the preparation of plans and estimates for the introduction of a system of drainage or sewerage, where such work or system is to be partly or wholly constructed or carried out at the expense of the Municipality;(b)the power of the Board of Councilors or the State Government in the matter of sanction to such plans and estimates and responsibilities for financing and execution;(c)the size and other particulars of drains, sewerage or channels to be constructed or laid for drainage or sewerage;(d ) the manner in which connections with the drainage or sewerage system shall be constructed, altered or maintained, the fees to be levied for such connections and the person by whom such fees shall be payable, and the agency to be employed for such construction, alteration or maintenance;(e)the items of trade affluents or noxious chemicals which may not ordinarily be passed into municipal drains, or the mode of treatment of such chemicals before they can be so passed. or such other steps as may be necessary to control environmental pollution arising out of such chemicals;(f)any other matter relating to the drainage or sewerage in respect of which this Act makes no provision or makes insufficient provision and further provision is, in the opinion of the State Government, necessary.
