Section 306(1) in Greater Hyderabad Municipal Corporation Act, 1955
(1)It shall not be lawful newly to erect or re-erect any building, or to occupy any building newly erected or re-erected, unless and until -(a)a drain be constructed of such size, materials and description, at such level with such fall and out-let as shall appear to the Commissioner to be necessary for the effectual drainage of such building [and the drainage betterment charges as fixed by the Commissioner, from time to time, with the sanction of the Corporation have been paid] [Added by Act No.6 of 1984.];(b)there have been provided for and set up in such building and in the premises appurtenant thereto, all such appliances and fittings as may appear to the Commissioner to be necessary for the purpose of gathering and receiving the drainage from, and conveying the same off, the said building and the said premises, and of effectually flushing the drain of the said building and every fixture connected therewith.
