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Greater Bengaluru City Corporation -

Section 278 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020

278. deemed infectious.

Power to prohibit use of water likely to spread infection.- If the healthofficer certifies that the water in any well, tank or other place within the limits of the cityis likely, if used for drinking, to endanger or cause the spread of any dangerous disease,the Chief Commissioner may, by public notice, prohibit the removal or use of such water