Section 15 in Bangalore Water Supply and Sewerage Act, 1964
15. General duties of the Board.
(1)The Board shall be charged with the general duty of providing a supply and improving the existing supply of water in the Bangalore Metropolitan Area and of making adequate provision for the sewerage and the disposal of the sewage in the Bangalore Metropolitan Area and for the efficient discharge of such duty the Board shall exercise such powers and perform such functions as are conferred or imposed by or under this Act.(2)Without prejudice to the provisions of sub-section (1), it shall be the duty of the Board to take steps from time to time,-(a)for ascertaining the sufficiency and wholesomeness of water supplies within the Bangalore Metropolitan Area;(b)for preparing and carrying out schemes [x x x] [Omitted by Act 6 of 1966 w.e.f. 17.3.1966.] for the supply of wholesome water for domestic purposes within the Bangalore Metropolitan Area;(c)for preparing and carrying out schemes [x x x] [Omitted by Act 6 of 1966 w.e.f. 17.3.1966.], for the proper sewerage of, and the disposal of the sewage of, the Bangalore Metropolitan Area.[Provided that no scheme under clause (b) or (c) estimated to cost more than a crore of rupees shall be carried out by the Board except with the approval of the State Government.] [Inserted by Act 6 of 1966 w.e.f. 17.3.1966.](3)A scheme under clause (b) of sub-section (2) shall inter alia make provision,-(a)for a supply of wholesome water in pipes to every part of the Bangalore Metropolitan Area in which there are houses, for the domestic purposes of the occupants thereof, and for taking the pipes affording that supply to such point or points as will enable the houses to be connected thereto at a reasonable cost, so however, that this clause shall not require the Board to do anything which is not practicable at a reasonable cost or to provide such a supply to any part of the Bangalore Metropolitan Area where such a supply is already available at such point or points aforesaid;(b)for a supply, as far as possible, of wholesome water otherwise than in pipes in every part of the Bangalore Metropolitan Area in which there are houses, for the domestic purposes of the occupants thereof, and to which it is not practicable to provide a supply in pipes at a reasonable cost, and in which danger to health arises from the insufficiency or unwholesomeness of the existing supply and a public supply is required and can be provided at a reasonable cost, and for securing that such supply is available within a reasonable distance of every house in that part.(4)If any question arises under clause (a) of sub-section (3) as to whether anything is or is not practicable at a reasonable cost or as to the point or points to which pipes must be taken in order to enable houses to be connected to them at reasonable cost, or under clause (b) of the said sub-section, as to whether a public supply can be provided at a reasonable cost, the State Government shall determine that question and thereupon the Board shall give effect to that determination.(5)Without prejudice to the provisions of sub-sections (1), (2) and (3), the Board shall, for the purposes of securing, as far as is reasonably practicable, that every house has a sufficient supply of wholesome water for domestic purposes, exercise its powers under this Act of requiring the owners of houses to provide a supply of water thereto.
