Section 61(2) in Bangalore Water Supply and Sewerage Act, 1964
(2)In particular and without prejudice to the generality of the foregoing provisions, such regulations may provide for, -(a)the power of the Board, -(i)to stop the supply of water, whether for domestic purpose, or not, or for gratuitous use; and(ii)to prohibit the sale and use of water for the purpose of business;(b)the power of the Board to take charge of private connections;(c)the prohibition of fraudulent and unauthorised use of water and the prohibition of tampering with meters;(d)the licensing of plumbers and fitters, and for the compulsory employment of licensed plumbers and fitters.
