Section 90(1) in Bangalore Water Supply and Sewerage Act, 1964
(1)Whenever it is provided in this Act or any rule or regulation made thereunder that a licence or a written permission may be granted for any purpose, such licence or written permission shall be signed by the Water Supply Engineer or the Sanitary Engineer, as the case may be, or by the officer empowered to grant the same under this Act or the rules or regulations made thereunder and shall specify in addition to any other matter required to be specified under any other provision of this Act or any provision of any rule made thereunder,-(a)the date of the grant thereof;(b)the purpose and the period (if any) for which it is granted;(c)restrictions or conditions, if any, subject to which it is granted;(d)the name and address of the person to whom it is granted; and(e)the fee, if any, paid for the licence or written permission.
