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Greater Bengaluru City Corporation -

Section 75 in Bangalore Water Supply and Sewerage Act, 1964

75. Connection with sewers not to be made without permission.

- Without the written permission of the Board, no person shall, for any purpose whatsoever, at any time make or cause to be made any connection or communication with any sewer referred to in section 63 constructed or maintained by, or vested in, the Board.