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[Cites 0, Cited by 0] [Section 28E] [Entire Act]

State of Karnataka - Subsection

Section 28E(1) in Karnataka Urban Water Supply and Drainage Board Act, 1973

(1)The Executive Engineer or any officer authorized by the Board may, between sunrise and sunset enter any premises supplied with water by the Board in order to examine if there be any waste or misuse of such water and the Executive Engineer or such officer shall not be refused admittance to the premises nor shall be obstructed by any person in making his examination.