Section 61(2)(a) in Bangalore Water Supply and Sewerage Act, 1964

[Cites 0, Cited by 0] [Section 61(2)] [Section 61] [Entire Act]

Greater Bengaluru City Corporation -

Section 61(2)(a) in Bangalore Water Supply and Sewerage Act, 1964

(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;