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Greater Bengaluru City Corporation -

Section 46 in Bangalore Water Supply and Sewerage Act, 1964

46. Stopcocks.

(1)On every service pipe laid after the date of coming into force of this Chapter, the Board shall, and on every service pipe laid before such date the Board may fit a stopcock enclosed in a cover box or a pit of such size as may be reasonably necessary.
(2)Every stopcock fitted on a service pipe after the date of coming into force of this Chapter shall be placed in such position as the Board deems most convenient:Provided that, -
(a)a stopcock in private premises shall be placed as near as is reasonably practicable to the street from which the service pipe enters those premises; and
(b)a stopcock in a street shall be placed as near to the boundary thereof as is reasonably practicable.