Section 57(11) in Kerala Municipality Building Rules, 1999
(11)The Industrial sewage effluents, if proposed to be discharged into nearby water bodies such as rivers, lakes, canals or sea, the dilution of such waste shall be such that the water, bodies are not polluted. Such effluents shall be got tested as to its harmlessness to the satisfaction of the Pollution Control Board and as per the standards Prescribed by the Bureau of Indian Standards for treatment of industrial waste and effluents. The approval of the Pollution Control Board shall be obtained in all cases.
