Section 205(2) in The Chhattisgarh Municipalities Act, 1961
(2)The drain, to be constructed as aforesaid, shall empty into a Municipal drain, or into some place set apart by the Council for the discharge of the drainage situated at a distance not exceeding fifty feet from such building; but if there is no such drain or place within that distance, then such drain shall empty into such cesspool as the Council may direct.
