Section 28C(1) in Karnataka Urban Water Supply and Drainage Board Act, 1973
(1)Notwithstanding anything contained in any law for the time being in force, the Board may, whether within or without the limits of any local area, lay such mains or service pipes or other water fittings, and sewers as it may deem necessary,-(a)in any street or any land vested in the Government, or any local authority or any other authority owned or controlled by the Government;(b)with the consent of the owner and occupier on any land not forming part of a street and may, from time to time, inspect, repair, alter or renew or may, at any time, remove any main or sewer so laid whether by virtue of this section or otherwise :Provided that where a consent required for the purpose of this sub-section is withheld, the Board may, after giving the owner or occupier of the land a written notice of its intention so to do, lay the main or sewer in, over or on that land even without such consent.
