Section 44(5) in Bangalore Water Supply and Sewerage Act, 1964
(5)If any payment made to the Board under sub-section (4) exceeds the expenses which it would be entitled to recover from the person giving the notice, the excess shall be repaid by it and if and so far as those expenses are not covered by the payment, the Board may recover the balance from such person as an arrear of water rate under this Act.
