Section 44 in Bangalore Water Supply and Sewerage Act, 1964
44. Laying of supply pipes, etc.
(1)An owner, lessee or occupier of any premises, who desires to have a supply of water for his domestic purposes from the Board water works, shall comply with the following requirements, namely:-(a)he shall give to the Board fourteen days' notice of his intention to lay the necessary supply pipe; and(b)he shall lay the supply pipe at his own expense, having first obtained, as respects any land not forming part of a street, the consent of the owners or occupiers thereof:Provided that where any part of the supply pipe is to be laid in a street, he shall not himself break open the street or lay that part of the pipe.(2)Upon the receipt of such a notice as is referred to in sub-section (1), the Board shall [if in its opinion there is no objection] [Inserted by Act 6 of 1966 w.e.f. 17.3.1966.] lay the necessary communication pipe and any part of the supply pipe which is to be laid in a street and shall connect the communication pipe with the supply pipe.(3)The expenses, reasonably incurred by the Board in executing the work which it is required or authorised by this section to execute, shall be repaid to it by the person by whom the notice was given and may be recovered from such person as an arrear of water rate under this Act:Provided that if [the Board considers it necessary to lay] [Substituted by Act 6 of 1966 w.e.f. 17.3.1966.] a main in lieu of a supply pipe, the additional cost incurred in laying the main instead of a supply pipe shall be borne by him.(4)Notwithstanding anything contained in the foregoing provisions of this section, the Board may, within a reasonable time after the service of the notice upon him, require the person giving the notice either to pay to it in advance, the cost of the work as estimated by the Board or to give security for payment thereof to its satisfaction.(5)If any payment made to the Board under sub-section (4) exceeds the expenses which it would be entitled to recover from the person giving the notice, the excess shall be repaid by it and if and so far as those expenses are not covered by the payment, the Board may recover the balance from such person as an arrear of water rate under this Act.
