Section 28A(2) in Karnataka Urban Water Supply and Drainage Board Act, 1973
(2)Subject to the terms and conditions specified by the Government under subsection (1),-(a)all the public reservoirs, tanks, cisterns, fountains, wells, pumps, pipes, taps, conduits and other works including the head works, reservoirs, the rising mains, bridges, buildings, machinery, works, materials and other things connected with the water supply and drainage to such local area and all lands (not being private property) adjacent and appertaining to the same; and(b)all sewers and all sewerage disposal works constructed in connection with drainage system in such local area, shall vest in the Board and be subject to its control.
