Section 205(1) in Rajasthan Municipalities Act, 2009
(1)If the owner or occupier of any building or land proves to the satisfaction of the Municipality that he cannot connect the same with any municipal drain otherwise than by means of a drain to be constructed through land, belonging to or occupied by or in the use of some other person, the Municipality, after giving to such other person a reasonable opportunity of stating any objection to such application, may, if no objection is raised or if any objection which is raised is in its opinion insufficient, by an order in writing, authorize the owner or occupier first mentioned to carry his drain into, through or under the said land or into the said drain, as the case may be, in such manner and on such conditions as to the payment of rent or compensation and as to the respective responsibilities of the parties for maintaining, repairing, flushing, cleaning and emptying the said drain, as may appear to it to be adequate and equitable.
