Section 192(3) in Karnataka Municipal Corporations Act, 1976
(3)Where on any land, there are two or more super structures, and the owner of the land is not the owner of all the super structures, the Commissioner may, if it appears to him that the super structures are without a proper supply of water for domestic consumption and use and that such supply can be furnished from the main not more than thirty-five meters distance from any part of any such super structure, by notice require the owner of the land to obtain such supply.
