Section 30 in Bangalore Water Supply and Sewerage Act, 1964
30. Control over house connections.
- All house connections, whether within or without the premises to which they belong, with the water-supply mains shall be under the control of the Board, but shall be altered, repaired and kept in proper order, at the expense of the owner of the premises to which they belong, or for the use of which they were constructed, and in conformity with the regulations made in that behalf.
