Section 319 in Greater Hyderabad Municipal Corporation Act, 1955
319. [ Appointment of places for emptying of drains and disposal of sewage. [Substituted by Act No.6 of 1982.]
- The Commissioner may cause any municipal drain to empty into a tank or other place whether within or without the city and in any manner, which he shall deem suitable for such purposes:Provided that -(a)the Commissioner shall not cause any municipal drain to empty into any place into which a municipal drain has not hereto therefore been emptied, without the sanction of the Corporation;(b)any power conferred by this section shall be exercised in such manner as to create the least practicable nuisance;(c)no municipal drain shall be made to empty into any place or in any manner which the Government shall think fit to disallow.]
