Section 188(1)(a) in Jammu and Kashmir Municipal Corporation Act, 2000

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State of Jammu-Kashmir - Subsection

Section 188(1)(a) in Jammu and Kashmir Municipal Corporation Act, 2000

(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