Section 195(1) in Karnataka Municipalities Act, 1964
(1)If any [building or vacant land] [Substituted by Act 31 of 2003 w.e.f. 19.11.2001.] is at any time under drained, or not drained to the satisfaction of the municipal council, the municipal council may, by written notice call upon the owner to construct or lay from such [building or vacant land] [Substituted by Act 31 of 2003 w.e.f. 19.11.2001.] a drain or pipe of such size and materials, at such level, and with such fall as it thinks necessary for the drainage of such [building or vacant land] [Substituted by Act 31 of 2003 w.e.f. 19.11.2001.] into,-(a)some drain or sewer, if there is a suitable drain or sewer within fifty feet of any part of such [building or vacant land] [Substituted by Act 31 of 2003 w.e.f. 19-11-2001.], or(b)a covered cesspool to be provided by such owner.
