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Greater Bengaluru City Corporation -

Section 85 in Bangalore Water Supply and Sewerage Act, 1964

85. Punishment for certain offences.

- Whoever,-
(a)contravenes any of the provisions of this Act mentioned in the first column of the following Table; or
(b)fails to comply with any order or direction lawfully given to him or any requisition lawfully made upon him under any of the said provisions, shall be punishable,-
(i)with fine which may extend to the amount specified in that behalf in the third column of the said Table; and
(ii)in the case of a continuing contravention or failure, with an additional fine which may extend to the amount specified in the fourth column of that Table for every day during which such contravention or failure continues after conviction for the first such contravention or failure.
Table
Provisions of the Act Subject Fine which may be imposed Daily fine which may be imposed
1 2 3 4
    Rs. Rs.
Section 65 Injury to, or interference with free flow ofcontents of Board sewers or drains or sewers communicating withBoard sewers. 100 50
Section 66, sub-section (2) Private drain not to be connected with Boardsewers without notice. 50 5
Section 67 Non-compliance with requisition for drainage ofundrained premises. 100 25
Section 68 Erection of new premises without drains. 1,000 . .
Section 69 Non-compliance with requisition for maintenanceof drainage works for any group or block of premises. 100 . .
Section 70 Non-compliance with direction to close or limitthe use of private drains in certain cases. 50 . .
Section 71 Non-compliance with Sanitary Engineer's ordersregarding the use of a drain by a person other than the ownerthereof. 50 . .
Section 72 Non-compliance with requisition for keepingsewage and rain water drains distinct. 50 . .
Section 73 Non-compliance with requisition for thepavement of court yard etc. 50 . .
Section 75 Connection with Board sewers without writtenpermission. 200 50
Section 78, sub-section (4) Non-compliance with requisition to close,remove or divert a pipe or drain. 50 5
Section 82, sub-section (1) Execution of work by a person other than alicensed plumber. 200 . .
Section 82, sub-section (2) read with section59(2). Failure to furnish when required name oflicensed plumber employed. 100 . .
Section 82, sub-section (6) read with section59(2). Licensed plumbers not to demand more than thecharges prescribed. 100 . .
Section 82, sub-section (8) read with section59(2). Licensed plumbers not to contraveneregulations or execute work carelessly or negligently, etc. 100 . .
Section 83 Prohibition of wilful or neglectful actsrelating to sewage works. 100 .