Section 202(1) in The Chhattisgarh Municipalities Act, 1961
(1)Where it is necessary for the execution of a scheme under the provisions of this Act to carry a sewer or drain into, across or under, the land within the limits of the area of any other local authority for the purpose of the ultimate disposal of the sewage, the consent of such other local authority shall be obtained on such terms and conditions as may be mutually agreed upon, or in default of agreement, as may be decided by the State Government.
