Section 40 in Bangalore Water Supply and Sewerage Act, 1964
40. Power to lay service pipes, etc.
(1)The Board may, in any street or any land referred to in clause (a) of sub-section (1) of section 39, whether within or without the 20 local limits of the Bangalore Metropolitan Area, lay such service pipes with such stopcocks and other water fittings as it may deem necessary for supplying water to premises and may, from time to time, inspect, repair, alter or renew and may, at any time, remove any service pipe laid in such street or land whether by virtue of this section or otherwise.(2)Where a service pipe has been lawfully laid in, over, or on the land not forming part of a street or land referred to in sub-section (1), such officers as the Board may authorise may from time to time enter upon that land and inspect, repair, alter, renew or remove the pipe or lay a new pipe in substitution thereof but shall pay compensation for any damage done in the course of such action.
