Section 292 in The Calcutta Municipal Corporation Act, 1980
292. Power of Municipal Commissioner to require sewage and rain water drains to be distinct. -
Whenever it is provided in this Chapter that steps shall or may be taken for the effectual drainage of any premises, it shall be competent for the Municipal Commissioner to require that there shall be one drain for sewage, offensive matter and polluted water and an entirely distinct drain for rain water and unpolluted sub-soil water of both rain water and unpolluted sub-soil water, each emptying into separate municipal drains or other suitable places.
