Section 29 in Bangalore Water Supply and Sewerage Act, 1964
29. Prohibition of building over water mains.
(1)Without the permission of the Board or the Water Supply Engineer, no building, wall or other structure shall be newly erected and no street shall be constructed over any Board water main.(2)If any building, wall or other structure be so erected or any street be so constructed, the Water Supply Engineer may cause the same to be removed or otherwise dealt with as the Water Supply Engineer deems fit and the expenses thereby incurred shall be paid by the persons contravening the provisions of sub-section (1).
