Section 44(1) in Bangalore Water Supply and Sewerage Act, 1964
(1)An owner, lessee or occupier of any premises, who desires to have a supply of water for his domestic purposes from the Board water works, shall comply with the following requirements, namely:-(a)he shall give to the Board fourteen days' notice of his intention to lay the necessary supply pipe; and(b)he shall lay the supply pipe at his own expense, having first obtained, as respects any land not forming part of a street, the consent of the owners or occupiers thereof:Provided that where any part of the supply pipe is to be laid in a street, he shall not himself break open the street or lay that part of the pipe.
