Section 168 in The Chandernagore Municipal Corporation Act, 1990
168. Connection with municipal drain not to be made exception in conformity with section 167.
(1)No person shall, without complying with the provisions of section 167, make or cause to be made, any connection of a house-drain with a municipal drain.(2)The Commissioner may in accordance with such regulations as may be made by the Corporation in this behalf close, demolish, alter or remake any connection made in contravention of sub-section (1) and the expenses incurred in so doing shall be paid by the owner or the occupier of the premises for the benefit of which such connection was made or by the person who made or caused to be made such connection.(3)[ Notwithstanding anything contained in the foregoing provisions of this section, no drain shall be used for disposal of trade effluents or waste from slaughter house or such items as may cause any health hazard, except in such manner as the Corporation may direct.] [Sub-sections (3). (4) and (5) inserted by West Bengal Act 5 of 1994.](4)[ The Corporation may, by regulations, prescribe the parameter limits and compoundable lines for the disposal of waste water. [Sub-sections (3). (4) and (5) inserted by West Bengal Act 5 of 1994.](5)[ The Corporation may levy a sewer charge at such rate as it may determine.] [Sub-sections (3). (4) and (5) inserted by West Bengal Act 5 of 1994.]
