LexSection 221 — Connection with water works and drains not to be made without permission.
The Cantonments Act, 2006
Without the written permission of the Chief Executive Officer, no person shall, for any purpose whatsoever, at any time make or cause to be made any connection or communicate with any drain referred to in section 210 or any water works, constructed or maintained by, or vested in, the Board.Open in Lexace · Ask the AI about this section