Section 205(2) in Karnataka Municipal Corporations Act, 1976
(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.
