Section 61A in Bangalore Water Supply and Sewerage Act, 1964
61A. [ Bye-laws regarding water supply. [Substituted by Act 6 of 1966 w.e.f. 17.3.1966.]
- Subject to the provisions of the rules and the regulations, the Board may after previous publication, make bye-laws to provide for,-(a)the connection of water supply pipes for conveying to any premises a supply of water from Board Water Works;(b)the making and renewing connections with Board Water Works;(c)the power of the Board to alter the position of connections;(d)the equitable distribution of water supplied to occupiers;(e)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 fees for such stamping;(f)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;(g)the provision and maintenance of meters when water is supplied by measurement;(h)the maintenance of pipes, cisterns and other water works.]
