Section 130(3) in West Bengal Municipal (Building) Rules, 2007
(3)(i)Only the domestic water from bath, water closets, and Kitchen shall be led to the sewerage system;(ii)Rain and Storm Water from roof-top and Yard washing shall be led to kerb drains of the adjoining roads;(iii)Kitchen wastes shall be diverted to waste water pipe of bath and water closets through an intercepting trap to be located at Ground(iv)the house connection pipes projecting from adjoining sewer manhole are the properties of the project authorities and shall not be interfered with or connected to the internal sewerage line of the plot without the expressed permission of the Authority;(v)the internal sewer line shall be connected to the house connection pipe of the main sewer line only through a master trap of approved design and quality;(vi)person making connection of the internal sewerage line with the main sewer line without proper permission and payment of necessary charge as specified in rule 151 are liable to pay penalty under the Act:(vii)A certificate as specified below shall be furnished by the owner of the plot on the body of each of sewerage and water supply plan submitted for sanction"Certified that I have full knowledge of the procedure that the sewer connection to the Authority's manhole is to be done strictly under supervision of the Authority's staff and that any unauthorised connection will be disconnected".
