Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com BANGALORE WATER SUPPLY AND SEWERAGE (ADAPTATION OF SEWERAGE BYE-LAWS) ORDER, 1964 CONTENTS 1. . 2. . 3. . 4. . 5. . 6. . 7. . 8. . SCHEDULE 1 :- SCHEDULE BANGALORE WATER SUPPLY AND SEWERAGE (ADAPTATION OF SEWERAGE BYE-LAWS) ORDER, 1964 In exercise of the powers conferred by sub-section (1) of Section 129 of the Bangalore Water Supply and Sewerage Act, 1964 (Karnataka Act 36 of 1964), the Government of Karnataka hereby makes the following order, namely 1. . :- (1) This order may be called the Bangalore Water Supply and Sewerage (Adaptation of Sewerage Bye-laws) Order, 1964. (2) It shall come into force on the appointed day. 2. . :- (1) In this Order (a) "Act" means the Bangalore Water Supply and Sewerage Act, 1964; (b) "Appointed Day" means the date on which Chapter V of the Act comes into force; (c) "Board" means the Bangalore Water Supply and Sewerage Board constituted under the Act; (d) "Sewerage Bye-laws" means the bye-laws, relating to the Sewerage and all other matters connected therewith, in force immediately before the appointed day, and in respect of which the State Government has power to make omissions, additions, adaptations and modifications under sub-section (1) of Section 129; (e) "Schedule" means the Schedule annexed to this Order; (f) "Section" means a section of the Act. (2) Words and expressions used in the bye-laws specified in the Schedule shall have the meanings assigned to them in the Act. 3. . :- As from the appointed day, the Sewerage Bye-laws mentioned in the Schedule to this Order, shall, except where the subject or context otherwise require and until they are superseded by any regulations made by the Board have effect subject to omissions from, additions to, and adaptations and modifications directed by the said Schedule. 4. . :- Whenever an expression mentioned in column (2) of the Table hereunder printed occurs in Sewerage Bye-law, whether mentioned in the Schedule to this Order or not, except where the subject or context otherwise requires and unless that expression is by this Order expressly directed to be otherwise adopted or modified, or to stand unmodified or to be omitted, there shall be substituted therefor the expression set opposite to it in column (2) of the said Table and there shall also be made in any sentence in which the expression occurs such consequential amendments as the rules of grammar may require. 5. . :- Whenever an expression which occurs in these Sewerage Bye-laws mentioned in the Schedule to this Order has been directed to be adopted or modified in any specified manner in the Schedule, then, in any notification, order or other instrument made under any such bye-law in which the expression occurs, unless the subject or context otherwise requires, such expression shall be adapted or modified in the same manner as in the relevant Sewerage Bye-law. 6. . :- Any Court, Tribunal or authority required or empowered to enforce any Sewerage Bye-law in force immediately before the appointed day shall, notwithstanding that this Order makes no provision or insufficient provision for the adaptation of the bye-law for the purpose of bringing it into accord with the provisions of the Act, construe the bye-law with all such adaptations as are necessary for the said purpose. 7. . :- The provisions of this Order which adapt or modify any Sewerage Bye-law so as to alter the manner in which, the authority by which, or the law under or in accordance with which, any powers are exercisable, shall not render invalid any notification, order, commitment, attachment, rule or regulation duly made or issued, o r anything duly done, before the appointed day; and any such notification, order, commitment, attachment, rule, regulation or thing may be revoked, varied or undone in like manner to the like extent and in the like circumstances as if it had been made, issued or done, after the commencement of this Order by the Competent Authority and under and in accordance with the provisions then applicable to such a case. 8. . :- Nothing in this Order shall affect the previous operation of, or anything duly done or suffered under any existing Sewerage Bye- law or any right, privilege, obligation or liability already acquired, accrued or incurred under any such bye-law, or any penalty, forfeiture or punishment incurred in respect of any offence already committed against such bye-law. SCHEDULE 1 SCHEDULE SCHEDULE Bye-law No. 40 relating to the Maintenance and Protection of the Drainage System framed under Section 367(7)(a) read with Section 369 of the City of Bangalore Municipal Corporation Act, 1949. Bye-law 1Omit bye-law 1. Bye-law 3For "Commissioner" where it occurs for the second time, substitute "Board". Bye-law 4(i) Omit "Department"; (ii) For "Commissioner in Bangalore", substitute "Board"; Bye-law 11For "in the manner prescribed for the recovery of taxes", substitute "as an arrear of charges payable under the Act". Bye-law 12Omit bye-law 12. FORM of Application For "City of Bangalore Corporation", substitute "Water Supply and Sewerage Board".