Section 100(1) in Karnataka Panchayat Raj Act, 1993
(1)If any building or land in a panchayat area is, at any time, under drained, or not drained to the satisfaction of the Grama Panchayat, the Grama Panchayat may, by written notice call upon the owner to construct or lay from such building or land 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 land into,-(a)some drain or sewer, if there is a suitable drain or sewer within sixteen meters of any part of such building or land, or(b)a covered cess pool to be provided by such owner.
