Section 83 in Bangalore Water Supply and Sewerage Act, 1964
83. Prohibition of certain acts.
- No person shall,-(a)wilfully obstruct any person acting under the authority of the Board in setting out the lines of any works or pull up or remove any pillar, post or stake fixed in the ground for the purpose of setting out lines of such work, or deface or destroy any works made for the same purpose; or(b)wilfully or negligently break, injure, turn on, open, close, shut off or otherwise interfere with any lock, cock, valve, pipe, or other work or apparatus belonging to the Board; or(c)unlawfully obstruct the flow of or flush, draw off, divert or take sewage from any sewage work belonging to the Board; or(d)obstruct any officer or other employee of the Board in the discharge of his duties under this Chapter or refuse or wilfully neglect to furnish him with the means necessary for the making of any entry, inspection, examination or inquiry thereunder in relation to any sewage work.
