Section 143 in The Howrah Municipal Corporation Act, 1980
143. Right of owner or occupier of premises to empty his house-drain into municipal drain.
- The owner or the occupier of any premises shall be entitled to cause his house-drain to empty into a municipal drain, provided that, before so doing, he obtains the written permission of the Commissioner and complies with such conditions as the Commissioner may determine as to the mode in which, and the superintendence under which, communications between house-drains and municipal drains are to be made.
