Section 73 in Bangalore Water Supply and Sewerage Act, 1964
73. Power to require owner to carry out certain works for satisfactory drainage.
- For the purpose of efficient drainage of any premises, the Board may, by notice in writing,-(a)require any courtyard, alley or passage between two or more buildings to be paved by the owner or owners of such buildings with such materials and in such manner as may be approved by the Board, and(b)require such paving to be kept in proper repair.
