Section 54 in Bangalore Water Supply and Sewerage Act, 1964
54. Joint and several liability of owners and occupiers for offence in relation to water supply.
- If any offence relating to water supply is committed under this Act on any premises connected with the Board water works, the owner, the person primarily liable for the payment of the charges for water, and the occupiers of the said premises shall be jointly and severally liable for such offence.
