Section 204(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(1)The owner or occupier of any building or land within the municipal area shall be entitled to cause his drain to empty into a municipal drain:Provided that, he first obtains the written permission, of the Chief Officer and complies with such conditions as the Chief Officer may, subject to the provisions of bye-laws, if any, prescribe as to the mode in which and the superintendence under which the communications are to be made between drains not vested in the Council and drains which are so vested.
