Section 69(1) in Bangalore Water Supply and Sewerage Act, 1964
(1)If it appears to the Board that any group or block of premises may be drained more economically or advantageously in combination than separately, and a Board sewer of sufficient size already exists or is about to be constructed within thirty-five metres of any part of that group or block of premises, the Board may cause that group or block of premises to be drained by a combined operation.
