Section 38 in Bangalore Water Supply and Sewerage Act, 1964
38. Public water supply.
(1)The Board may, subject to the payment by the Corporation of such charges as the Board may determine, provide gratuitous supply of wholesome water to the public within the City of Bangalore and may, for that purpose, erect public hydrants or other conveniences.(2)The Water-Supply Engineer may, in consultation with the Commissioner of the Corporation, close a public hydrant or other convenience when it is no longer required for the supply of wholesome water to the public.
