Section 204 in Haryana Municipal Corporation Act, 1994
204. Appointment of places for the emptying of drain and disposal of sewage.
- The Commissioner may cause any or all of the Corporation drains to empty into and all sewage to be disposed of at such place or places as he considers suitable :Provided that no place which has not been before the commencement of this Act used for any of the purposes specified in this section, shall after such commencement be used therefor without the approval of the Corporation :Provided further that on and after such date as may be appointed by the Government in this behalf no sewage shall be discharged into any water- course until it has been so treated as not to affect prejudicially the purity and quality of the water into which it is discharged.
