Section 457(8) in The Gujarat Provincial Municipal Corporations Act, 1949
(8)Drainage-(a)The construction, maintenance, improvement, alteration and discontinuance of drains;(b)the conditions and restrictions to be observed with reference to drains;(c)the conditions for connections with municipal drains;(d)the conditions on which occupiers of trade-premises may discharge any trade effluent into municipal drains;(e)the conditions to be observed in erecting or affixing ventilation shafts or pipes under section 175;(f)the manner in which samples of trade-effluent shall be analysed;(g)the construction, position and maintenance of water-closets, privies, urinals, bathing places or washing places.
