Section 224 in Karnataka Municipal Corporations Act, 1976
224. Application by owners and occupiers to drain into corporation sewer.
(1)Subject to such conditions as may be laid down in the bye-laws, the owner or occupier of any premises having a private drain, or the owner of any private drain within the city may apply to the corporation to have his drain made to communicate with the corporation sewers and thereby to discharge foul water and surface water from those premises or that private drain:Provided that nothing in this sub-section shall entitle any person to discharge directly or indirectly into any corporation sewer,-(i)any trade effluent from any trade premises except in accordance with the bye-laws made in this behalf; or(ii)any liquid or other matter the discharge of which into corporation sewers is prohibited by or under this Act or any other law.(2)Any person desirous of availing himself of the provisions of sub-section (1) shall give to the corporation notice of his proposals, and at any time within one month after receipt thereof, the Commissioner may by notice to him refuse to permit the communication to be made, if it appears to him 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 he may, if necessary, require it to be laid open for inspection.(3)The Commissioner may, if he thinks fit, construct such part of the work necessary for connecting a private drain with a corporation sewer as is in or under a public street and in such a case, the expenses incurred by the Commissioner 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.
