Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com BANGALORE WATER SUPPLY AND SEWERAGE (ADAPTATION OF WATER SUPPLY LAWS) ORDER, 1964 CONTENTS 1. . 2. . 3. . 4. . 5. . 6. . 7. . 8. . SCHEDULE 1 :- SCHEDULE BANGALORE WATER SUPPLY AND SEWERAGE (ADAPTATION OF WATER SUPPLY 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 Water Supply 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 IV of the Act comes into force; (c) "Board" means the Bangalore Water Supply and Sewerage Board constituted under the Act; (d) "Water supply laws" means the rules, bye-laws, notifications and orders relating to the supply of water, the charges for the supply of water 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 Schedule annexed to this Order; (f) "Section" means section of the Act; (2) Words and expressions used in the rules, bye-laws and notifications specified in the Schedule shall have the meanings assigned to them in the Act. 3. . :- As from the appointed day, the water supply laws mentioned in the Schedule to this order, shall, except where the subject or context otherwise requires, and until they are superseded by any regulation made by the Board, have effect subject to omissions from, additions to, and adaptations and modifications directed by the said Schedule. 4.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 here-under printed occurs in any water supply 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 adapted 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 any water supply law mentioned in the Schedule to this Order has been directed to be adapted or modified in any specified manner in the Schedule, then, in any notification, order or other instrument made under any such 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 water supply law. 6. . :- Any Court, Tribunal or authority required or empowered to enforce any water supply law in force immediately before the appointed day shall, notwithstanding that this Order makes no provision or insufficient provision for the adaptation of the laws for the purpose of bringing it into accord with the provisions of the Act, construe the law with all such adaptations as are necessary for the said purpose. 7. . :- The provisions of this Order which adapt or modify any water supply 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, bye-law, rule or regulation duly made or issued, or anything duly done, before the appointed day; and any such notification, order, commitment, attachment, bye-law, 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 water supply law or any right, privilege, obligation or liability already acquired, accrued or incurred under any such law, or any penalty, forfeiture or punishment incurred in respect of any offence already committed against such law. SCHEDULE 1 SCHEDULE SCHEDULE I. The Bangalore City Water Supply Rules made under the Mysore City Municipalities Act, 1933 and deemed to have been made under the City of Bangalore Municipal Corporation Act, 1949. Rule 2.(1) Omit clauses (i), (ii), (iv), (v), (vii), (viii) and (ix). (2) in clause (x), "departmentally supplied water", substitute "water supplied by the Board". Rule 3.Omit Rule 3. Rule 4.(1) Omit Rule 4. Rule 5.For "public fountains" wherever they occur, substitute "public hydrants". Rule 6.Omit Rule 6; Rule 7.(1) For "public fountains", wherever they occur, substitute "public hydrants"; (2)(i) Omit "remove or close or" and for "Corporation", substitute "Commissioner of the Corporation"; and (ii) omit the words "or the Authorised Officer". Rule 10.For "Authorised officer", substitute "Board". Rule 27.Omit "this valve or cock shall be supplied by the consumer. Such valve or cock if below the ground level shall, in every instance, be suitably protected by a surface box of the approved pattern supplied to me consumer by the Department at the consumer's cost". Rule 37.For "Municipality or Government", substitute "Board". Rule 38.For "Municipality or Government" substitute "Board". Rule 53.For the words "local banks such as the Imperial Bank of India, the Mysore Bank, Co-operative Banks and Societies", in the two places where they occur, substitute "any scheduled Bank as defined in the Reserve Bank of India Act, 1934, located in the Bangalore Metropolitan Area". Rule 58.Omit Rule 58. Rule 61.Omit "of the Chamarajasagar Water Works". Rule 64.Omit Rule 64. Rule 71.Omit Rule 71. Rule 72.For "under these rules" substitute "under the Act". Rule 73.Omit "and all water drawn through such pipe shall be separately charged for". Rule 74.Omit "and inclusive of". Rules 76 and 77.Omit Rules 76 and 77. Rule 80.In clause (b), (1) in sub-clause (1) relating to "chattarms", omit the words "on the recommendation of the Corporation"; (2) in sub-clause (2) relating to "Hospitals", .pmit "the Corporation and", and "of Mysore". Rule 84.Omit "through the Comptroller". Rule 85.For "land revenue", substitute "water rate under the Act". Rule 86.Omit Rule 86. II. Bye-Law No. 11.Chapter III Water Supply as amended, framed under Section 137(l)(e)(vi) of the Bangalore Municipal Law, 1897 and deemed to have been made under the City of Bangalore Municipal Corporation Act, 1949. Bye-laws 1 and 2.Omit bye-laws 1 and 2. Bye-law 3.Omit "except at such standposts as are specially provided for the purpose. They shall be indicated by notice boards". Bye-law 5.(1) Omit clause (a); (2) in clause (b), for the words "private and trade", substitute "domestic and non- domestic", and for "Trade , substitute "non-Domestic"; (3) Omit clause (c). Bye-law 6.For "municipal office" substitute "Office of the Board". Bye-law 7.For "Commissioner of the Corporation", substitute "Water Supply Engineer". Bye-law 8(a).For "Commissioner of the Corporation", substitute "Water Supply Engineer". Bye-law 9.For "Corporation Commissioner and either by a municipal servant", substitute "Water Supply Engineer". Bye-laws 13,15,17,18,19, 20, 21, 22 and 23.Omit bye-laws 13,15,17, 18,19,20,21,22 and 23.