Section 230(1) in The Mumbai Municipal Corporation Act, 1888
(1)If it shall appear to the Commissioner that the only means or the most convenient means, by which the owner or occupier of any premises can cause his drain to empty into a municipal drain [or other place legally set apart for the discharge of drainage,] [These words were inserted by Bombay 5 of 1905, Section 14(1).] is by carrying the same into, through or under any land belonging to some person other than the said owner or occupier, the Commissioner, after giving to the owner of the land a reasonable opportunity of stating any objection, may, with the approval of the [Standing Committee] [These words were substituted for the words 'Member-in-Charge' by Maharashtra 27 of 1999, Section 97(a), (w.e.f. 23-4-1999).], if no objection is raised, or if any objection which is raised appears to him invalid or insufficient, by an order in writing, authorise the said owner or occupier to carry his drain into, through or under the said land in such manner as he shall think fit to allow.
