Section 28A in Karnataka Urban Water Supply and Drainage Board Act, 1973
28A. [ Operation and maintenance etc. of the schemes by the Board. [Sections 28A to 28H inserted by Act 45 of 1981 w.e.f. 1.10.1981.]
(1)Notwithstanding anything contained in this Act or in any other law for the time being in force, if in the opinion of the Government it is expedient in public interest so to do, it may, by order, direct the Board to investigate, prepare, and execute any scheme in any local area and, subject to such terms and conditions as it may specify, to operate and maintain all works connected with such scheme. The cost relating to such scheme shall be borne by the Board and it shall operate and maintain all works connected with such scheme and collect necessary water rates, rentals, fees and other charges relating thereto.(2)Subject to the terms and conditions specified by the Government under subsection (1),-(a)all the public reservoirs, tanks, cisterns, fountains, wells, pumps, pipes, taps, conduits and other works including the head works, reservoirs, the rising mains, bridges, buildings, machinery, works, materials and other things connected with the water supply and drainage to such local area and all lands (not being private property) adjacent and appertaining to the same; and(b)all sewers and all sewerage disposal works constructed in connection with drainage system in such local area, shall vest in the Board and be subject to its control.(3)The Government may, subject to such conditions as may be specified, by order, transfer to the Board the water supply or drainage undertaking of any local authority and on such transfer, such undertaking along with all works and lands connected with such undertaking shall vest in the Board.(4)(a)No person shall, except with the permission duly obtained from the Board or the Executive Engineer,-(i)enter on any land vested in the Board along which a conduit or pipe or sewer runs or on any premises connected with water supply or drainage;(ii)construct any building, well or other structure or street over any main or sewer belonging to the Board.(b)If any building, well or other structure be so erected or any street be so constructed, the Executive Engineer may cause the same to be removed or otherwise dealt with as the Execution Engineer deems fit and the expenses incurred therefor shall be collected from the person contravening the provisions of sub-clause (ii) of clause (a).
