Section 40(1) in Bangalore Water Supply and Sewerage Act, 1964
(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.
