Section 229 in Karnataka Municipal Corporations Act, 1976
229. Use of drain by a person other than the owner.
(1)Where the Commissioner either on receipt of an application from the owner of any premises or otherwise is of the opinion that the only, or the most convenient means of effectual drainage of the premises into a corporation sewer is through a drain belonging to another person, the Commissioner may by notice in writing require the owner of such drain to show cause within a period specified in the notice as to why an order under this section should not be made.(2)Where no cause is shown within the specified period or the cause shown appears to the Commissioner invalid or insufficient, the Commissioner may, by order in writing either authorise the owner of the premises to use the drain or declare him to be a joint owner thereof.(3)An order made under sub-section (2) may contain directions as to,-(a)the payment of rent or compensation by the owner of the premises;(b)the construction of a drain for the premises for the purpose of connecting it with the aforesaid drain;(c)the entry upon the land in which the aforesaid drain is situate with assistants and workmen at all reasonable hours;(d)the respective responsibilities of the parties for maintaining, repairing, flushing, cleaning and emptying the aforesaid drain.
