Section 113 in New Town, Kolkata Development Authority Act, 2007
113. Power to enforce drainage of undrain premises and separate drainage in any premises.
- The Development Authority may, by a notice, in writing, require drainage to be provided for any undrained premises and may also require separate provisions to be made for drainage or sewerage and other offensive matters, distinct from rainwater and other unpolluted sub-soil water in accordance with such rules as may be made in this behalf.
