Section 108 in Bangalore Water Supply and Sewerage Act, 1964
108. Mode of recovery of dues.
- Any sum due to the Board on account of any charge, costs, expenses, fees, rates or rent or on any other account under this Act or any rule, regulation or order made thereunder may, without prejudice to any other mode of recovery, be recovered from any person from whom such sum is due,-(a)as if it were an arrear of land revenue; or(b)on application to any judicial magistrate, by such magistrate as if it were a fine imposed by him.
