Section 61 in Bangalore Water Supply and Sewerage Act, 1964
61. [ Regulations regarding water supply. [Substituted by Act 6 of 1966 w.e.f. 17.3.1966.]
(1)The Board may, with the previous approval of the State Government, make regulations to carry out the purposes of this Chapter.(2)In particular and without prejudice to the generality of the foregoing provisions, such regulations may provide for, -(a)the power of the Board, -(i)to stop the supply of water, whether for domestic purpose, or not, or for gratuitous use; and(ii)to prohibit the sale and use of water for the purpose of business;(b)the power of the Board to take charge of private connections;(c)the prohibition of fraudulent and unauthorised use of water and the prohibition of tampering with meters;(d)the licensing of plumbers and fitters, and for the compulsory employment of licensed plumbers and fitters.(3)In making any regulation under this section, the Board may provide that a breach thereof shall be punishable with fine which may extend to one hundred rupees and in case of continuing breach with an additional fine which may extend to ten rupees for every day during which the breach continues after the receipt of a notice from the Board to discontinue such breach.]
