Section 69 in Karnataka Urban Water Supply and Drainage Board Act, 1973
69. Power to make regulations.
(1)The Board may, by notification, make regulations not inconsistent with this Act and the rules made thereunder for the purpose of giving effect to the provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such regulations may provide for,-(a)all matters expressly required or allowed by this Act to be prescribed by regulations;(b)the terms and the conditions of appointment and service and the scales of pay of officers and servants of the Board including the payment of travelling and daily allowances in respect of journeys undertaken by such officers and servants of the Board;(c)the supervision and control over the acts and proceedings of the officers and servants of the Board and the maintenance of discipline and conduct among the officers and servants of the Board ;(d)the procedure in regard to the transaction of business at the meetings of the Board including the quorum;(e)the purposes for which and the manner in which temporary association of persons may be made;(f)the duties, the functions, the terms and conditions of service of the members of the Committees;(g)the duties, the functions and the powers of the Chairman, the Managing Director, the Secretary and the Chief Engineer of the Board ;(h)the manner and the form in which a sinking fund, a depreciation reserve fund and the development fund has to be constituted;(hh)[] [Relettered by Act 45 of 1981 w.e.f. 1.10.1981.] the manner and the form relating to the maintenance of the Accounts of the Board;(i)[ the connection of water supply pipes for conveying to any premises supply of water from Board Water Works; [Clause (i) to (z) Inserted by Act 45 of 1981 w.e.f. 1.10.1981.](j)the making and renewing connection with Board Water Works;(k)the power of the Board,-(i)to stop the supply of water, whether for domestic purpose or not, or for gratuitous use;(ii)to prohibit the sale and use of water for the purpose of business;(iii)to alter the position of connections;(iv)to take charge of private connections;(v)to provide water by hydrants;(l)the prohibition of,-(i)fraudulent and unauthorized use of water ;(ii)tampering with meters ; and(iii)throwing or emptying into Board sewers certain matters;(m)the licensing of plumbers and fitters; and for the compulsory employment of licensed plumbers and fitters;(n)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 Board Water Works and the stamping of pipes and fittings and the fees for such stamping;(o)the size, material, quality and description of pipes, cisterns, and fittings which are found on an examination under the provisions of the Act to be so defective that they cannot be effectively repaired ;(p)the provision and maintenance of meters when water is suppled by measurement and the maintenance of pipes; cisterns and other water works;(q)the regulation or prohibition of,-(1)the discharge or deposit of offensive or obstructive matter, polluted water or other polluted and obnoxious matter into sewers;(2)the construction, alteration, maintenance, preservation, cleaning and repairs of sewers, ventilation shafts, pipes, latrines, urinals, cesspools and other sewerage works;(r)the cleaning of sewers, the prohibition of erection of buildings over sewers without the permission of the Board, the connection of private drains with Board sewers, the location and construction of cesspools, the covering and ventilation of cesspools;(s)the period or periods, of the day during which trade effluents may be discharged from any trade premises into Board sewers;(t)the exclusion from trade effluents of all condensing matter;(u)the elimination from trade effluent, before it enters a Board sewer, of any constituent which, in the opinion of the Board would, either along or in combination with an matter with which it is likely to come into contact while passing through Board sewers, injure or obstruct these sewers or make specially difficult or expensive the treatment or disposal of the sewage from those sewers;(v)the maximum quantity of trade effluent which may, without any consent or permission, be discharged from any trade premises into Board sewers on any one day and the highest rate at which trade effluent may without such consent or permission, be discharged from any trade premises into Board sewers;(w)the regulation of the temperature of trade effluent at the time of its discharge into Board sewers and the securing of the neutrality of trade effluent (that is to say that it is neither acidic nor alkaline) at the time of such discharge;(x)the provision and maintenance of such inspection chamber or manhole as will enable a person readily to take at any time samples of what is passing into Board sewers from trade premises;(y)the provision and maintenance of such meters as may be required to measure the volume of any trade effluent being discharged from any trade premises into Board sewers and the testing of such meters;(z)the charges to be paid to the Board by occupiers of trade premises for the reception of trade effluents into Board sewers and disposal thereof.](3)No regulation or its cancellation or modification shall have effect until the same shall have been approved by the Government.(4)The Government may, by notification, rescind any regulation made under this section and thereupon, the regulation shall cease to have effect.(5)[ In making any regulation under this section the Board may provide that a breach thereof shall be punishable with fine which may extend to one hundred rupees and in case of continuing breach with an additional fine which may extend to ten rupees for every day during which the breach continues after the receipt of a notice from the Board to discontinue such breach.] [Inserted by Act 45 of 1981 w.e.f. 1.10.1981.]
