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[Cites 0, Cited by 0] [Section 67(1)] [Section 67] [Entire Act]

Greater Bengaluru City Corporation -

Section 67(1)(e) in Bangalore Water Supply and Sewerage Act, 1964

(e)to provide and set up all such appliances and fittings as may appear to the Board to be necessary for the purpose of gathering and receiving the waste water from floors and galleries of buildings when they are washed, and conveying the same through spouts, by down-take pipes so as to prevent such waste water from discharging directly on streets or inside any lower portion of the premises;