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Greater Bengaluru City Corporation -

Section 62 in Bangalore Water Supply and Sewerage Act, 1964

62. Punishment for certain offences.

- Whoever,-
(a)contravenes any of the provisions of this Act mentioned in the first column of the following Table; or
(b)fails to comply with any order or direction lawfully given to him or any requisition lawfully made upon him under any of the said provisions,
shall be punishable, -
(i)with fine which may extend to the amount specified in that behalf in the third column of the said Table; and
(ii)in the case of a continuing contravention or failure, with an additional fine which may extend to the amount specified in the fourth column of that Table for every day during which such contravention or failure continues after conviction for the first such contravention or failure.
Table
Provisions of the Act Subject Maximum fine which may be imposed Daily fine which may be imposed
1 2 3 4
    Rs. Rs.
Section 28 Trespassing on premises connected with watersupply. 50 ..
Section 30 Failure to maintain house connections inconformity with regulations. 50 ..
Section 32, sub-section (2). Occupying or allowing occupation of housewithout proper water supply. 50 ..
Section 32, sub-section (3) Failure to comply with requisition to makehouse connection. 50 5
Section 34 Use for non-domestic purposes of water suppliedfor domestic purposes. 100 5
Section 49 Waste or misuse of water. 50 . .
Section 50 Refusal of admittance, etc. 100 . .
Section 52, sub-section (1) Laying of water pipes, etc., in a positionwhere the same may be injured or water therein polluted. 100 5
Section 52, sub-section (2). Construction of latrines, etc., in a positionwhere pipes may be injured or water therein polluted. . . 100
Section 59, sub-section (1). Execution of work by a person other than alicensed plumber. 200 . .
Section 59, sub-section (2). Failure to furnish when required name oflicensed plumber employed. 100 . .
Section 59, sub-section (6). Licensed plumbers not to demand more than thecharges prescribed. 100 . .
Section 59, sub-section (8). Licensed plumbers not to contravene regulationsor execute work carelessly or negligently, etc. 100 . .
Section 60, Prohibition of wilful or neglectful actsrelating to water works. 100 .