Section 221 in Karnataka Municipal Corporations Act, 1976
221. Vesting of sewers, etc., in corporation.
(1)All public sewers, all sewers in, alongside or under any public street within the city and all sewage disposal works whether constructed out of the corporation fund or otherwise, and all works materials and things appertaining thereto, shall vest in the corporation.(2)All public and other sewers which are vested in the corporation are hereinafter in this Act referred to as corporation sewers.(3)For the purposes of enlarging, deepening or otherwise repairing or maintaining any such sewer or sewage disposal work so much of the sub-soil appertaining thereto as may be necessary for the said purpose shall be deemed also to vest in the corporation.(4)All sewers and ventilation-shafts, pipes and all appliances and fittings connected with the sewerage works constructed, erected or set up out of the funds of the corporation in or upon premises not belonging to the corporation whether,-(a)before or after the date on which a corporation is established under this Act, and(b)for the use of the owner or occupier of such premises or not, shall, unless the corporation has otherwise determined, or does at any time otherwise determine, vest in the corporation.
