Section 172 in The Chandernagore Municipal Corporation Act, 1990
172. Certain matters not to be passed into municipal drainserted -
(1)No person shall throw, empty or otherwise discharge into any water source, channel or municipal drain within or outside the municipal limit of the Corporation any matter, refuse, trade effluent or waste so as to cause pollution, health hazard or nuisance prejudicial to environment.(2)Subject to the provisions of any other law for the time being in force, the Corporation may by regulation provide for treatment standard to be maintained before discharge of any industrial waste or foul water or refuse into any river, water source, channel or municipal drainage and sewerage system.
