Section 225(2) in Karnataka Municipal Corporations Act, 1976
(2)Where in any case not provided for in sub-section (1) any premises are, in the opinion of the Commissioner without sufficient means of effectual drainage, he may, by written notice, require the owner of the premises,-(a)to construct a drain up to a point to be specified in such notice which shall not be less than thirty-five meters from any part of the premises; or(b)to construct a closed cesspool or soakage pit and drain or drains emptying into such cesspool or soakage pit.
