Section 196(1)(a) in Haryana Municipal Corporation Act, 1994

[Cites 0, Cited by 0] [Section 196(1)] [Section 196] [Entire Act]

State of Haryana - Subsection

Section 196(1)(a) in Haryana Municipal Corporation Act, 1994

(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