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Greater Bengaluru City Corporation -

Section 42 in Bangalore Water Supply and Sewerage Act, 1964

42. Power to require owners of premises to set up pumps, etc.

- The owner of every premises connected with the Board water works shall, when so required by the Board, provide a sump and set up electric pumps or other contrivances whereby water may be caused to reach to the top of the top-most storey of such premises.