Section 49(2) in Bangalore Water Supply and Sewerage Act, 1964
(2)If any water fitting which any person is liable to maintain is in such a condition, or so constructed or adapted as aforesaid, the Board, without prejudice to any action against the person under any other provision of this Act, may require that person to carry out any necessary repairs or alterations and if he fails to do so within forty-eight hours, may itself carry out the work and recover from him the expenses reasonably incurred by it in so doing, as an arrear of water-rates payable under this Act.
