Section 197(2) in Karnataka Municipalities Act, 1964
(2)Thereupon the Municipal Commissioner or the Chief Officer after giving to such other person a reasonable opportunity of stating any objection to such application may, if no objection is raised or if any objection which is raised in his opinion is insufficient, by an order in writing authorise the applicant to carry his drain into, through, or under the said land, or into the said drain, as the case may be, in such manner and on such conditions as to the payment of rent or compensation, and as to the respective responsibilities of the parties for maintaining, repairing, flushing, clearing and emptying the said drains as may appear to him to be adequate and equitable.
