Section 2(3) in Bangalore Water Supply and Sewerage Act, 1964
(3)'building' means a house, out-house, stable, latrine, urinal, shed, hut or any other structure whether of masonry, bricks, wood, mud, metal or other material but does not include any portable shelter;[( 3A) "bye-laws" means bye-laws made by the Board under this Act;] [Inserted by Act 6 of 1966 w.e.f. 17.3.1966.]
