Section 220(2) in Karnataka Municipal Corporations Act, 1976
(2)In particular and without prejudice to the generality of the foregoing provision, such bye-laws may provide for,-(a)the power of the corporation,-(i)to stop the supply of water, whether for domestic purposes or not, or for gratuitous use; and(ii)to prohibit the sale and use of water for the purpose of business;(b)the connection of supply pipes for conveying to any premises a supply of water from corporation water works;(c)the making and renewing connections with corporation water works;(d)the power of the corporation to take charge of private connections;(e)the power of the corporation to alter the position connections;(f)the equitable distribution of water supplied to occupiers;(g)the size, material, quality, description and position of the pipes and fittings to be used for the purpose of any connection with or any communication from any corporation water works and the stamping of pipes and fittings and fees for such stamping;(h)the size, material, quality and description of pipes, cisterns and fittings which are found on an examination to be so defective that they cannot be effectively repaired;(i)the provision and maintenance of meters when water is supplied by measurement;(j)the prohibition of fraudulent and unauthorised use of water and the prohibition of tampering with meters;(k)the maintenance of pipes, cisterns and other water works;(l)the licensing of plumbers and fitters and for the compulsory employment of licensed plumbers and fitters;(m)any other matter which is to be or may be provided for by bye-laws made under this Chapter.
