Section 183 in The City of Nagpur Corporation Act, 1948
183. New buildings not to be erected without drains. - It shall not be lawful to erect or re-erect any building, any part of which is within one hundred feet of a municipal drain or of some place set apart by the [Commissioner] for the discharge of drainage or to occupy any such building newly erected or re-erected unless and until -
(a)a drain has been constructed which, in the opinion of the [Commissioner] shall be sufficient for the effectual drainage of such building to such municipal drain or place, and(b)there have been provided for and set up in such building and in the premises appurtenant thereto, all such appliances and fittings as may be appear to the [Commissioner] to be necessary for the purpose of gathering and receiving the drainage from, and conveying the same off, the said building and the said premises, and of effectually flushing the drain of the said building and every fixture connected therewith.
