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State of Karnataka - Section

Section 205 in Karnataka Municipal Corporations Act, 1976

205. Stopcocks.

(1)On every service pipe laid the corporation may fit a stopcock enclosed in a cover box or a pit of such size as may be reasonably necessary.
(2)Every stopcock fitted on a service pipe shall be placed in such position as the corporation deems most convenient:Provided that,-
(a)a stopcock in private premises shall be placed as near as is reasonably practicable to the street from which the service pipe enters those premises; and
(b)a stopcock in a street shall be placed as near to the boundary thereof as is reasonably practicable.