Section 196(1) in Haryana Municipal Corporation Act, 1994
(1)Subject to such conditions as may be prescribed by bye-laws made in this behalf, the owner or occupier of any premises having a private drain, or the owner of any private drain within the Municipal area may apply to the Commissioner to have his drain made to communicate with the drains and thereby to discharge foul water and surface water from those premises or that private drain :Provided that nothing in this sub-section shall entitle any person -(a)to discharge directly or indirectly into any Corporation drain -(i)any trade effluent from any trade premises except in accordance with bye-laws made in this behalf; or(ii)any liquid or other matter the discharge of which into Corporation drains is prohibited by or under this Act or any other law; or(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 Commissioner, surface water into drain provided for foul water; or(c)to have his drains made to communicate directly with a storm water overflow drain.
