Section 185(1) in The City of Nagpur Corporation Act, 1948
(1)If it appears to the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] that the only means by which the owner or occupier of any building or land can conveniently cause this drain to empty into a municipal drain or other place set apart by the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] for the discharge of drainage, is by carrying the same into, through or under any land belonging to or occupied by some persons other than the said owner or occupier, the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] shall give such other person a reasonable opportunity of stating any objection, and if no objection is raised, or if any objection which is raised appears lo him invalid or insufficient, may, by an order in writing, authorise the said owner or occupier to carry his drain into, through or under the said land in such manner as he may think fit to allow.
