Section 28H(3) in Karnataka Urban Water Supply and Drainage Board Act, 1973
(3)(a)In areas in which Board sewers are provided it shall not be lawful to erect or to re-erect any premises or to occupy any such premises unless,-(i)a drain be constructed of such size, materials and descriptions, at such level and with such fall as shall appear to the Board to be necessary for the effectual drainage of such premises;(ii)there have been provided and set up on such premises such appliances and fittings as may appear to the Board to be necessary for the purposes of gathering or receiving the filth and other polluted matters and obnoxious matters from and conveying the same off the said premises and effectually flushing the drain of the said premises and every fixture connected therewith.(b)The drain so constructed shall empty into a Board sewer.(c)The provisions of this sub-section shall be applicable to premises any part of which is situated within a distance of thirty five meters from a Board sewer.
