Section 44(3) in Bangalore Water Supply and Sewerage Act, 1964
(3)The expenses, reasonably incurred by the Board in executing the work which it is required or authorised by this section to execute, shall be repaid to it by the person by whom the notice was given and may be recovered from such person as an arrear of water rate under this Act:Provided that if [the Board considers it necessary to lay] [Substituted by Act 6 of 1966 w.e.f. 17.3.1966.] a main in lieu of a supply pipe, the additional cost incurred in laying the main instead of a supply pipe shall be borne by him.
