Section 197(1) in Karnataka Municipalities Act, 1964
(1)If the owner or occupier of any [building or vacant land] [Substituted by Act 31 of 2003 w.e.f. 19.11.2001.] desire to connect the same with any municipal drain by means of a drain to be constructed through land, or to be connected with a drain, belonging to or occupied by or in the use of some other person, he may make a written application in that behalf to the Municipal Commissioner or Chief Officer.
