Section 170(5) in Karnataka Municipalities Act, 1964
(5)The municipal council may require the applicant to deposit, before sanctioning the application, the sums necessary for meeting the expenditure for making roads, side-drains, culverts, underground drainage and water supply and lighting and the charges for such other purposes as such applicant may be called upon by the municipal council, provided the applicant also agrees to transfer the ownership of the roads, drains, water supply mains and open spaces laid out by him to the municipal council permanently without claiming any compensation therefor.
