Section 28G in Karnataka Urban Water Supply and Drainage Board Act, 1973
28G. Prohibition of certain acts.
(1)No person shall,-(a)willfully obstruct any person acting under the authority of the Board in setting out the lines of any works or pull up or remove any pillar, post or stake fixed in the ground for the purposes of setting out the lines of such work, or deface or destroy any work made for the same purposes; or(b)willfully or negligently break, injure, turn on, open, close, shut off or otherwise interfere with any lock, cock, valve, pipe, meter or other work or apparatus belonging to the Board; or(c)unlawfully obstruct the flow of, or flush, draw off, divert, or take water from any water works belonging to the Board or any water course by which any such water is supplied; or(d)unlawfully obstruct the flow of, or flush, draw off, divert or take sewage from any sewage work belonging to the Board; or(e)obstruct any officer or other employee of the Board in the discharge of this duties under this Act or refuse or willfully neglect to furnish him with the means necessary for the making of any entry, inspection, examination or inquiry thereunder in relation to any water work or sewage work ; or(f)bathe in, at or upon any water work or wash or throw or cause to enter therein any animal, or throw any rubbish, dirt or filth into any water work or wash or clean therein any cloth, wool or leather or the skin of any animal, or cause water of any sink or drain or any steam engine or boiler or any polluted water to run or be brought into any water work, or do any other act whereby the water in any water work is fouled or is likely to be fouled.(2)Nothing in clause (b) of sub-section (1) shall apply to a consumer closing the stopcock fixed on the service pipe supplying water to his premises so long as he has obtained the consent of any other consumer whose supply will be affected thereby.
