Section 127 in Bangalore Water Supply and Sewerage Act, 1964
127. Continuation of appointments, notifications, rules, bye-laws, etc.
(1)With effect from the date on which Chapter IV comes into force,-(a)any appointment, notification, order, scheme, rule, bye-law, form or notice made or issued, and any licence or permission granted under the City of Bangalore Municipal Corporation Act, 1949, in so far as it relates to the water supply undertaking, shall continue in force and be deemed to have been made, issued or granted under the provisions of this Act, unless and until it is superseded by any appointment, notification, order, scheme, rule, regulation, form or notice made or issued or any licence or permission granted under the provisions of this Act;(b)all obligations and liabilities incurred, all contracts entered into, all matters and things engaged to be done by, with, or for the Corporation in connection with the water supply undertaking shall be deemed to have been incurred, entered into or engaged to be done by, with, or for the Board;(c)all property, movable and immovable, and all interests of whatsoever nature and kind therein vested in the Corporation in so far as they relate to the water supply undertaking shall, with all rights of whatsoever description used, enjoyed or possessed by the Corporation in respect of the water supply undertaking, vest in the Board;(d)all rates, fees, rents and other sums of money due to the Corporation in connection with the water supply undertaking shall be deemed to be due to the Board;(e)all suits, prosecutions and other legal proceedings instituted or which might have been instituted by or against the Corporation, so far as they relate to the water supply undertaking may be continued or be instituted by or against the Board.(2)With effect from the date on which Chapter V comes into force,-(a)any appointment, notification, order, scheme, rule, bye-law, form or notice made or issued, and any licence or permission granted under the City of Bangalore Municipal Corporation Act, 1949, in so far as it relates to the sewerage undertaking, shall continue in force and be deemed to have been made, issued or granted under the provisions of this Act, unless and until it is superseded by any appointment, notification, order, scheme, rule, regulation, form or notice made or issued or any licence or permission granted under the provisions of this Act;(b)all obligations and liabilities incurred, all contracts entered into, all matters and things engaged to be done by, with, or for the Corporation in connection with the sewerage undertaking, shall be deemed to have been incurred, entered into or engaged to be done, by, with, or for the Board;(c)all property, movable and immovable, and all interests of whatsoever nature and kind therein vested in the Corporation in so far as they relate to the sewerage undertaking shall, with all rights of whatsoever description used, enjoyed or possessed by the Corporation in respect of the sewerage undertaking, vest in the Board;(d)all rates, fees, rents and other sums of money due to the Corporation in connection with the sewerage undertaking shall be deemed to be due to the Board;(e)all suits, prosecutions and other legal proceedings instituted or which might have been instituted by or against the Corporation, so far as it relates to the sewerage undertaking may be continued or be instituted by or against the Board.
