Section 32(3) in Bangalore Water Supply and Sewerage Act, 1964
(3)Where on any land there are two or more super-structures, and the owner of the land is not the owner of all the super-structures, the Board may, if it appears to it that the super-structures are without a proper supply of water for domestic consumption and use and that such supply can be furnished from the main not more than thirty-five meters distant from any part of any such super-structure by notice require the owner of the land to obtain such supply.
