Section 159(1) in The Gujarat Provincial Municipal Corporations Act, 1949
(1)Subject to the provisions of this section, the owner or occupier of any premises shall be entitled to cause his drain to empty into a municipal drain or other place legally set apart for the discharge of drainage:Provided that, nothing in this sub-section shall entitle any person,-(a)to discharge directly or indirectly into any municipal drain any trade effluent except in according with the provisions of section 166 or any liquid or other matter the discharge of which is prohibited by or under this Act or any other law for the time being in force;(b)where separate municipal drains are provided for foul water and for surface water, to discharge directly or indirectly,-(i)foul water into a drain provided for surface water; or(ii)except with the permission of the Commissioner surface water into a drain provided for foul water; or(c)to have his drain made to communicate directly with a storm-water overflow drain.
