Section 52 in Bangalore Water Supply and Sewerage Act, 1964
52. Water pipes, etc., not to be placed where water will be polluted.
(1)No water pipes shall be laid in a drain or on the surface of an open channel or house gully or within six meters of a cesspool or in any position where the pipe is likely to be injured or the water therein polluted; and except with the approval of the Board no cistern shall be constructed within six meters of a latrine, or cesspool.(2)No latrine, or cesspool shall be constructed or made within six meters of any water pipe or cistern or in any position where the pipe or cistern is likely to be injured or the water therein polluted.
