Section 117 in Bangalore Water Supply and Sewerage Act, 1964
117. Evidence of officers of the Board.
- No officer or servant of the Board shall in any legal proceedings to which the Board is not a party, be required to produce any register or document the contents of which can be proved under section 116 by a certified copy, or to appear as a witness to prove any matter or transaction recorded therein save by order of the court made for special cause.
