Section 27(1) in Bangalore Water Supply and Sewerage Act, 1964
(1)The Board may construct, lay, or erect filtration plants, reservoirs, machinery conduits, pipes or other works in any place in the State for supplying the Bangalore Metropolitan Area with water, and may provide tanks, reservoirs, machinery, mains, fountains and other conveniences within the Bangalore Metropolitan Area for the use of the inhabitants.
