Section 318(k) in Kolkata Municipal Corporation Act, 1980
(k)cause or suffer to be discharged into any drain from any factory, bakehouse, distillery, workshop or work-place or from any building or place in which steam water or mechanical power is employed any hot water, steam or fumes, or trade effluents or any liquid which may prejudicially affect the drain or the disposal, by sale or otherwise, of the sewage conveyed along the drain or which is, by reason of its temperature or otherwise, likely to create '[public nuisance; or] [Substituted by section 26(i) of the Calcutta Municipal Corporation (Amendment) Act, 1997 (West Bengal Act 26 of 1997), w.e.f. 22.12.1997, for public nuisance]
