Section 57(3) in Bangalore Water Supply and Sewerage Act, 1964
(3)In placing or carrying a pipe under this section, as little damage as possible shall be done to the immovable property and the owner of the premises shall,-(a)cause the pipe to be placed or carried with the least practicable delay;(b)fill in, re-instate and make good at his own cost and with the least practicable delay, and land opened, broken up or removed for the purpose of placing or carrying such pipe; and(c)pay compensation to the owner of the immovable property and to any other person who sustains damage by reason of the placing or carrying of such pipe.
