Section 128 in Bangalore Water Supply and Sewerage Act, 1964
128. Amendment of Mysore Act LXIX of 1949.
(1)With effect from the date on which Chapter IV comes into force, the City of Bangalore Municipal Corporation Act, 1949, shall have effect subject to the following amendments, namely:-(i)sections 171, 172, 173, 174, 175, 176, 177, 178, 179, 180, 181 and 182 shall be omitted;(ii)in section 367, -(a)in clause (5), for sub-clause (a), the following sub-clause shall be substituted, namely:-"(a) for the use of public tanks, wells, conduits or other works for the use of water therefrom;" and sub-clauses (c), (d), (e), (f), (g), (h) and (i) shall be omitted:(b)in clause (7), in sub-clause (e), the words "closed cesspools and" shall be omitted and in sub-clause (f), the words "pipes or" shall be omitted.(2)With effect from the date on which Chapter V comes into force, the City of Bangalore Municipal Corporation Act, 1949, shall have effect subject to the following amendments, namely:-(i)in section 184, for the words 'public drains, pipes and drainage works', the words "public surface drains and drainage works connected therewith" shall be substituted;(ii)in section 187,-(a)in sub-sections (1) and (2), for the words "public drain", the words "public surface drain" shall be substituted;(b)sub-sections (3) and (4) shall be omitted;(iii)in sections 188 and 189, for the words "public drain", the words "public surface drain" shall be substituted;(iv)in section 199, the word "water-supply" shall be omitted;(v)in section 368, the words "and supply of water to" and "and water closets, earth closets, privies, ash pits and cess pool in connection with buildings and the keeping of water closets supplied with sufficient water for flushing" shall be omitted.(3)Notwithstanding the amendments to the provisions of the City of Bangalore Municipal Corporation Act, 1949, by sub-section (1) or sub-section (2), the property tax payable to the Corporation as water tax or sanitary cess shall continue to be payable to the Corporation in respect of the year for which such tax or cess would have been payable before the coming into force of Chapter V of this Act.(4)Notwithstanding anything contained in the City of Bangalore Municipal Corporation Act, 1949, after the coming into force of Chapter IV of this Act, the Corporation shall pay to the Board such percentage of the property tax collected as water tax during such years as the State Government may by order specify.
