Section 242 in Karnataka Municipal Corporations Act, 1976
242. Bye-laws regarding sewerage.
(1)The corporation may make bye-laws relating to sewerage to carry out the purposes of this Chapter.(2)In particular and without prejudice to the foregoing provisions, such bye-laws may provide for,-(a)the regulation or prohibition of the discharge or deposit of offensive or obstructive matter, polluted water or other polluted and obnoxious matter into sewers;(b)the regulation in any manner not specifically provided for in this Act, of the construction, alteration, maintenance, preservation, cleaning and repairs of sewers, ventilation shafts, pipes, latrines, urinals, cesspools and other sewerage works;(c)the cleaning of sewers;(d)the prohibition of erection of buildings over sewers without the permission of the corporation or the Commissioner;(e)the connection of private drains with corporation sewers;(f)the location and construction of cesspools;(g)the covering and ventilation of cesspools;(h)the period or periods of the day during which trade effluent may be discharged from any trade premises into corporation sewers;(i)the exclusion from trade effluent of all condensing matter;(j)the elimination from trade effluent before it enters corporation sewer, of any constituent which in the opinion of the corporation would, either alone or in combination with any matter with which it is likely to come into contact while passing through corporation sewers, injure or obstruct those sewers or make specially difficult or expensive the treatment or disposal of the sewage from those sewers;(k)the maximum quantity of trade effluent which may, without any consent or permission, be discharged from any trade premises into corporation sewers on any one day and the highest rate at which trade effluent may, without such consent or permission be discharged from any trade premises into corporation sewers;(l)the regulation of the temperature of trade effluent at the time of its discharge into corporation sewers and the securing of the neutrality of trade effluent (that is to say, that it is neither acidic nor alkaline) at the time of such discharge;(m)the charge to be paid to the corporation by occupiers of trade premises for the reception of trade effluent into corporation sewers and disposal thereof;(n)the provision and maintenance of such an inspection chamber or manhole as will enable a person readily to take at any time samples of what is passing into corporation sewers from trade premises;(o)the provision and maintenance of such meters as may be required to measure the volume of any effluent being discharged from any trade premises into corporation sewers, and the testing of such meters.(p)any other matter which has to be or may be provided for by bye-laws made under this Chapter.(3)In making any bye-law under this section, the corporation may provide that a breach thereof shall be punishable with fine which may extend to one hundred rupees and in case of a continuing breach with an additional fine which may extend to ten rupees for every day during which the breach continues after receipt of a notice from the corporation to discontinue such breach.
