Section 203(1) in Karnataka Municipal Corporations Act, 1976
(1)An owner, lessee or occupier of any premises who desires to have supply of water for his domestic purposes from the corporation water works shall comply with the following requirements, namely:-(a)he shall give to the Commissioner fourteen days notice of his intention to lay the necessary supply pipe; and(b)he shall lay the supply pipe at his own expense having first obtained as respects any land not forming part of a street, the consent of the owner or occupiers thereof:Provided that where any part of the supply pipe is to be laid in a street he shall not himself break open the street or lay that part of the pipe.
