Section 28H(4) in Karnataka Urban Water Supply and Drainage Board Act, 1973
(4)Where a drain connecting any premises with a Board sewer is sufficient for the effectual drainage of such premises and is otherwise unobjectionable, but, is not, in the opinion of the Board, adapted to the general system of sewerage in the local area it may by written notice addressed to the owner of the premises, direct,-(a)that such drain be closed, discontinued or destroyed and that any work necessary for that purpose be done; or(b)that such drain shall, from such date as may be specified in the notice in this behalf, be used for the drainage of filth and polluted water only or of rain water and unpolluted sub-soil water only:Provided that, -(i)no drain may be closed, discontinued or destroyed by the Board under clause (a) except on condition of its providing another drain equally effectual of the drainage of the premises and communicating with any Board sewer which it thinks fit; and(ii)the expenses of the construction of any drain so provided by the Board and of any work done under clause (a) shall be borne by the Board.]
