Section 84(1) in Bangalore Water Supply and Sewerage Act, 1964
(1)The Board may with the previous approval of the State Government may, make regulations to carry out the purposes of this Chapter.[( 2) In particulars and without prejudice to the foregoing provision, such regulations may provide for the charges to be paid to the Board by occupiers of trade premises for the reception of trade effluent into Board sewers and disposal thereof.] [Substituted by Act 6 of 1966 w.e.f. 17.3.1966.]
