Section 15(2) in Bangalore Water Supply and Sewerage Act, 1964
(2)Without prejudice to the provisions of sub-section (1), it shall be the duty of the Board to take steps from time to time,-(a)for ascertaining the sufficiency and wholesomeness of water supplies within the Bangalore Metropolitan Area;(b)for preparing and carrying out schemes [x x x] [Omitted by Act 6 of 1966 w.e.f. 17.3.1966.] for the supply of wholesome water for domestic purposes within the Bangalore Metropolitan Area;(c)for preparing and carrying out schemes [x x x] [Omitted by Act 6 of 1966 w.e.f. 17.3.1966.], for the proper sewerage of, and the disposal of the sewage of, the Bangalore Metropolitan Area.[Provided that no scheme under clause (b) or (c) estimated to cost more than a crore of rupees shall be carried out by the Board except with the approval of the State Government.] [Inserted by Act 6 of 1966 w.e.f. 17.3.1966.]
