Section 28H(1) in Karnataka Urban Water Supply and Drainage Board Act, 1973
(1)(a)Subject to such conditions as may be prescribed by regulations made in this behalf, the owner or occupier of any premises having a private drain, or the owner of any private drain within a local area may apply to the Board to have his drain made to communicate with the Board sewers and thereby to discharge foul water and surface water from that premises or that private drain:Provided that nothing in this sub-section shall entitle any person to discharge directly or indirectly into any Board sewer,-(i)any trade effluent from any trade premises except in accordance with the regulations made in this behalf; or(ii)any liquid or other matter the discharge of which into Board sewers is prohibited by or under this Act or any other law.(b)Any person desirous of availing himself of the provisions of clause (a) shall give to the Board notice of his proposal, and at any time within one month after receipt thereof, the Board may, by notice to him, refuse to permit the communication to be made, if it appears to it that the mode of construction or condition of the drain is such that the making of the communication would be prejudicial to the sewerage system and for the purpose of examining the mode of construction and condition of the drain it may, if necessary, require it to be laid open for inspection.(c)The Board may, if it thinks fit, construct such part of the work necessary for connecting a private drain with a Board sewer as is in or under a public street and in such a case, the expenses incurred by the Board shall be paid by the owner or occupier of the premises, or, as the case may be, the owner of the private drain and shall be recoverable from the owner or occupier as an arrear of charges payable under this Act.
