Section 71 in Karnataka Urban Water Supply and Drainage Board Act, 1973
71. Continuation of appointments, notification, rules, bye-laws etc.
(1)With effect from the date of vesting of the water supply or sewerage undertaking of any local authority in the Board.-(a)any appointment, notification, order, tax, rates, rentals, fees and other charges, scheme, rule, bye-law, form or notice made or issued, and any licence or permission granted under the Karnataka Municipalities Act 1964 or any other law, in so far as it relates to the water supply or sewerage undertakings, shall continue in force and be deemed to have been made, issued or granted under the provisions of this Act until it is superseded or modified by any appointment, notification, tax, rates, rentals, fees and other charges, order, scheme, rule, bye-law, form, notice, licence or permission, made, issued, imposed or granted under this Act;(b)all obligation and liabilities incurred, all contracts entered into, all matters and things engaged to be done by, with, or for the local authority in so far as it related to the operation and maintenance of such of the water supply or drainage undertakings as may be notified by the Government shall be deemed to have been incurred, entered into or engaged to be done by, with, or for the Board;(c)all property, moveable and immovable and all interests of whatsoever nature and kind therein vested in the local authority in so far as they relate to the operation and maintenance of such of the water supply or drainage undertaking as may be notified by the Government shall, with all rights of whatsoever description, used, enjoyed or possessed by the local authority in respect of the water supply or drainage undertaking, vest in the Board;(d)all arrears of rates, (including water cess to be levied by the local authority in the form of tax assessed on building and lands) fees, rents and other sums due to the local authority in connection with the water supply or drainage undertaking shall be deemed to be due to the Board and shall be recoverable by it under this Act;(e)all suits, prosecutions and other legal proceedings instituted or which might have been instituted by or against the local authority so far as they relate to the water supply or sewerage undertaking may be continued or be instituted by or against the Board.]NotificationsIBangalore, dated 9-10th October 1974 [No. HMA 165 MNM 74]S.O. 1758. - In exercise of the powers conferred by sub-section (3) of section 1 of the Karnataka Urban Water Supply and Drainage Board Act, 1973 (Karnataka Act No. 25 of 1974), the Government of Karnataka hereby appoint the fifteenth day of October, Nineteen seventy four as the date on which the said Act shall come into force.(Published in the Karnataka Gazette (Extraordinary) Part IV-2C (ii) dated 10-10-1974, as No. 3262.)IIBangalore, dated 1st October 1981 [No. HUD 89 MNS 79]In exercise of the powers conferred by sub-section (2) of section 1 of the Karnataka Urban Water Supply and Drainage Board (Amendment ) Act, 1981 (Karnataka Act No. 45 of 1981), the Government of Karnataka hereby appoints the First day of October 1981 as the date on which the said Act shall come into force.(Published in the Karnataka Gazette (Extraordinary) Part IV-2C (ii), dated 1-10-1984, as No. 736.)
