Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 28B(1)] [Section 28B] [Entire Act] State of Karnataka - Subsection Section 28B(1)(c) in Karnataka Urban Water Supply and Drainage Board Act, 1973 (c)No person shall, without the written permission of the Board, use or allow to be used water supplied for domestic purposes for any other purpose.