Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com BANGALORE WATER SUPPLY REGULATIONS, 1965 CONTENTS 1. Short title and commencement 2. Definitions 3. Use of water for Corporation purposes 4. Installation and shifting of Public Hydrants 5. Applications for House connections 6. . 7. . 7A . Every Water connection shall stand covered by a minimum deposit as follows 8. Sanctions of water supply connections 9. Quality of pipes and fittings 10. . 11. Rates for materials and work 12. Specifications prescribed 13. Extension, alteration or removal of existing connections 14. Number of connections to a premises 15. Connections generally from nearest distribution line 16. Alterations in the interest of water supply 17. Fixing of pumps, etc., on water supply pipes prohibited 18. Accessibility of pipes and fittings 19. Provision of gland cock on service pipe 20. Service pipe not to be laid through insanitary places 21. Depth of pipes underground 22. Pipes not to be used for carrying water from other sources 23. Storage Cisterns 24. . 25. . 26. Drawing of water through sanitary appliances prohibited 27. Board or Licenced Plumbers to execute works 28. Meter rent or service charges 29. Damage to meters 30. Meter reading 31. Disputes regarding Meter reading 32. Meter Testing 33. . 34. Charges when meter goes out of order 35. Water used partly for domestic and partly for non-domestic purposes 36. Rates for Water Supply 37. Payment of water supply and other charges 38. . 39. Mode of payment 40. Notice for stopping use of water 41. Notice of change of ownership or tenancy 42. Inspection of premises 43. Report regarding wastage of water and other steps 44. . 45. Hidden Leakage 46. Connections cut off, restored under certain conditions 47. Cutting up of roads, drains, etc 48. . 49. . 50. Stoppage or reduction in water supplies due to emergency 51. Notice regarding pipe laying work likely to affect pavements, drains, etc. 52. Use of hose pipe, subject to certain conditions 53. Ownership and operation of meters and other appliances 54. Water supply outside city limits 55. Punishment for breach of certain regulations. 56. Unusual drought, war or other accidents 56A. . BANGALORE WATER SUPPLY REGULATIONS, 1965 In exercise of the powers conferred by Sections 31, 61 and 88 of Bangalore Water Supply and Sewerage Act, 1964 (Karnataka Act 36 of 1964) and all other powers enabling it in this behalf, and with the approval of the Government of Karnataka accorded in Government Order No. PLM 47 MNY 65, dated 20th March, 1965, the Bangalore Water Supply and Sewerage Board hereby makes the following Regulations, the draft of the said Regulations having been published as required by sub- section (2) of Section 88 of the said Act, in Notification No. BWSSB 548/55, dated 20th February, 1965 duly published in the local Newspapers and in Part III, Section 3 of the Karnataka Gazette, dated 25th February, 1965. 1. Short title and commencement :- (1) These Regulations shall be called the Bangalore Water Supply Regulations, 1965. (2) They shall come into force from 1st day of April 1965. 2. Definitions :- In these Regulations, unless there is something repugnant in the subject or context. (i) "Consumer" shall include any corporate body, person or persons or occupier consuming water supplied by the Board and shall include the owner of the premises; (ii) "The Board Stop Cock or Valve" shall mean the gland cock or valve fixed outside the premises supplied by owner but operated by the Board; (iii) "Storage Cistern" shall mean any cistern for containing the water supplied by the Board but shall not include a cistern for storing hot water or water for flushing or other sanitary needs; (iv) "Public Hydrant" shall mean hydrant meant for gratuitous supply of water to the public within the City of Bangalore, arranged for, at the cost of the Corporation. 3. Use of water for Corporation purposes :- Water may be drawn for watering public roads, flushing public drains and for other municipal purposes from duly metered public hydrants separately provided for the purpose. The cost of such water supply shall be borne by the Corporation. 4. Installation and shifting of Public Hydrants :- Public Hydrants shall, ordinarily, be located at distances of not less than 180 meters apart. The Water Supply Engineer may shift the public hydrants in consultation with the Commissioner of the Corporation. The Water Supply Engineer or other Officer authorised in this behalf may close temporarily, and public hydrants found to be misused or contaminated. 5. Applications for House connections :- (1)The owner, lessee or occupier, who desires to have a supply of water shall make an application for water connection to the Water Supply Engineer, in the form prescribed by the Board through a Plumber licensed by the Board. The application shall be accompanied by sanctioned plan or Tax Paid Receipt, an endorsement for having paid the road cutting charges to appropriate authority, a detailed estimate of cost of connections, and three prints of the several houses in the compound and the details of layout of the pipe lines, in relation not only to the Board's distribution lines running close but also to the public and private drains, latrines, etc. (2) Wherever it appears to the Water Supply Engineer that any dwelling house whose assessed annual value of the Corporation tax is Rs. 60 (sixty) and above, per annum, is without a proper supply of water for domestic consumption and use and that such a supply can be furnished from a main not more than 33 (thirty-three) metres distant from any part of such building the Water Supply Engineer may by notice require the owner to obtain such supply and to execute all such works may be necessary for that purpose in accordance with B.W.S.S.B. Act.] 6. . :- He shall pay to the Board, the cost of attachment from the public main at the following rates: with a uniform addition of Re. 1 for every increase in the size of the pipe by 6.35 mm (diametre). 7. . :- Every such application for a water connection shall be submitted through a Plumber licensed by the Board and shall be accompanied by a deposit of Rs. 20 to serve as an advance, the actual amount being determined by the Water Supply Engineer, in each case, in addition to the cost of attachment, road boxes and meter boxes. The deposit of Rs. 20 shall be refunded to the depositor on demand after he settles his accounts and ceased to be a consumer. Such deposits shall be made in the case of existing connections also where deposits have not been made so far. The applicant shall also pay in advance, the cost of laying the communication pipe after receipt of intimation from the Water Supply Engineer. 7A. Every Water connection shall stand covered by a minimum deposit as follows :- 1 Domestic Connections. Three times average monthly charge. Non- domestic connections. Six times average monthly charge. Corporation of the City of Bangalore. Three times average monthly charge. 1. Inserted by Notification No. BWSSB/C2/V/32/2151/81-82, dated 1-11-1981 8. Sanctions of water supply connections :- The service connections may be given by the Water Supply Engineer, or the Officer authorised by the Board in this behalf, after satisfying himself as regards all necessary requirements. 9. Quality of pipes and fittings :- No consumer shall, for the purpose of conveying, delivering, receiving or using the water supplied by the Board, fix, fit, or use any pipe, tap, valve, cock, cistern or any other water fittings or sanitary appliances other than of the quality and strength prescribed by the Board. No consumer shall be entitled for the supply of water, unless and until such pipes and fittings and the laying and fixing thereof are approved by the Water Supply Engineer. 10. . :- The consumer shall satisfy the Water Supply Engineer, regarding the quality of materials used and the due observance of specifications inside the premises before laying the communication pipe. 11. Rates for materials and work :- A schedule of rates chargeable for the materials and for execution of work, as in force at the time, shall be kept by the Board for the information of consumers. 12. Specifications prescribed :- The Board may prescribe the size, nature, materials, workmanship, strength and mode of arrangement, connection, disconnection, alteration and repair of pipes, metres, cocks, ferrules, valves, soil pans, water closets, baths, cisterns and other apparatus and forbid any arrangements and use of any water fittings, which may allow or tend to allow any waste, undue consumption, misuse, erroneous measurement for contamination. 13. Extension, alteration or removal of existing connections :- A consumer may make an application for any extension, alteration o r removal of an existing connection through a duly licenced Plumber in the form prescribed, accompanied by three prints showing thereon the existing supply lines in Blue and the proposals in Red. He shall not extend, alter or remove any connection or fitting in existence on the date of application except with the written permission of the Water Supply Engineer issued in this behalf. 14. Number of connections to a premises :- No premises shall have more than one water connection. The water supply engineer shall however have discretion to authorise more than one connection to the premises where there are more families than one, residing in the premises. 15. Connections generally from nearest distribution line :- The water connection shall, as a general rule, be given from the nearest distribution line feeding the locality wherein the premises is situated. Special connections from other sub-mains shall not be allowed except under the orders of the Water Supply Engineer. 16. Alterations in the interest of water supply :- If the Water Supply Engineer or other Officer authorised by the Board in this behalf deems it necessary at any time in the interest of water supply, to alter the position of an existing connection with any public main or the communication pipes or fittings thereof, he shall direct making of such alteration after giving not less than two days notice in writing to the consumer concerned. The cost of all such alterations should be met entirely by the concerned consumer. 17. Fixing of pumps, etc., on water supply pipes prohibited :- N o person shall fix, fit or use a hand pump or any self-acting sanitary or other outfit on the Water Supply service pipe. 18. Accessibility of pipes and fittings :- Every pipe or fitting within a building shall, as far as practicable, be so placed as to admit of easy access, examination, repair or renewal. 19. Provision of gland cock on service pipe :- Every connection shall have, just outside the premises and in an easily accessible position, a valve or gland cock of the approved pattern with a minimum diameter of 12.70 mm and not more than the diameter of the supply pipe. Every such gland cock shall be provided with a detachable checknut union joint near to it for facility of connecting or disconnecting service. In the case of existing service pipes where the original gland cocks are either far away from the premises or otherwise inaccessible, separate additional gland cocks and checknut joint shall be provided by the consumers, when and where required by the Water Supply Engineer. 20. Service pipe not to be laid through insanitary places :- No communication or other pipe shall be laid so as to pass into or through any sewer, drain, latrine, manhole, or ash pit or manure pit. Such pipe shall not be allowed to remain in contact with any foul smelling or injurious materials. In unavoidable cases, adequate protection to the pipe shall invariably be provided by carrying it through a exterior cast iron tube or in any other suitable manner approved by the Water Supply Engineer or the authorised Officer. 21. Depth of pipes underground :- Pipes laid in open ground shall be at least 0.46 metre below the ground level. 22. Pipes not to be used for carrying water from other sources :- Pipes intended to carry water supplied by the Board shall not be allowed to carry water supplied from any other source. 23. Storage Cisterns :- In every case where the water is to be supplied to a storage cistern, a suitable control valve with an automatic arrangement for closing the inlet shall be provided. In addition to this, a warning pipe shall also be fitted near to the cistern in such a manner that overflowing water from the same can be easily noticed by the consumer or Board's staff. Note. A warning pipe is a pipe fixed at the maximum water level of the cistern to indicate the overflow therefrom. 24. . :- A storage cistern, reservoir or storage tank shall be provided with a dust and water proof cover and a ventilator and shall be so placed as to admit of ready inspection, repairs and cleaning and shall be free from contamination. The position of the warning pipe of the cistern shall not be altered, except with the approval of the Water Supply Engineer. 25. . :- A cistern buried or excavated in the ground shall be provided with a feeder pipe at least 0.46 metre above the maximum water level in the cistern and further, the feeder pipe should be provided with a reflux valve to prevent the back flow of water to the pipe line. The cistern shall be so constructed as to ensure water tightness as well as imperviousness of the cistern to outside contamination. The Water Supply Engineer, may inspect and cut off the service to such a cistern whenever contamination or misuse or any defect in construction is noticed. 26. Drawing of water through sanitary appliances prohibited :- Unless otherwise specially authorised, no consumer shall take water through water closets or sanitary appliances, except from a storage cistern of the approved specification. 27. Board or Licenced Plumbers to execute works :- All water connections, or alterations, or extensions or repairs to any water connection shall be done by the Board's Agency or by Plumbers duly licensed by the Board. 28. Meter rent or service charges :- for every meter installed in a premises and kept in working condition, the following rates of meter rent or service charges shall be levied per month in addition to whatsoever charges may be due for the water consumed provided that for the period when the meter is out of order, no such rent or service charges shall be charged. 29. Damage to meters :- The meter shall be placed inside the premises of the consumer, who shall be held responsible for any damage or tampering with the meter. He shall also be liable to pay the cost of making good such damages. The Water Supply Engineer, shall, subject to an appeal to the Chief Engineer, assess the damages caused. The consumer shall be liable to pay the damages so assessed and on failure, the same shall be recovered from him in the manner prescribed for the recovery of dues under the Act. 30. Meter reading :- The meters shall be read generally between sunrise and sunset, and the readings recorded on meter cards hung up in a safe and prominent position in the house. The consumer shall be responsible for the safety of the card. 31. Disputes regarding Meter reading :- Protests or disputes as regards reading of meters shall be lodged by the consumer within seven days after the readings are recorded on the meter card. No complaints received after this period will be entertained. 32. Meter Testing :- Any consumer disputing the accuracy of the meter may apply to the Water Supply Engineer who shall, on payment of fee of rupees two per test, arrange for testing of the meter. If, on actual test, the quantity registered by the meter is in excess of the correct quantity by more than five per cent, the testing fee shall be refunded and a proportionate rebate shall be allowed for the month in question and the modified bill prepared as per regulations. No rebate shall be allowed if the excess is five per cent and below and the testing fee shall not also be refunded in such cases. 33. . :- The Board reserves to itself the right to make its own tests free of cost at any time after giving intimation of the same to the consumer. 34. Charges when meter goes out of order :- If, on examination, any meter is found to be out of order, consumption of water during the period since the last reading till the meter is repaired or a new meter installed, shall be calculated at the average monthly consumption of the last six months during which, in the opinion of the Water Supply Engineer, the meter was working correctly. 35. Water used partly for domestic and partly for non- domestic purposes :- In the cases of premises in which water is used partly for domestic and partly for any of the non-domestic purposes, the Water Supply Engineer shall, after making necessary investigations, determine the percentage of water utilised for domestic and non-domestic purposes respectively and prefer the bill accordingly. An appeal shall lie, against the decision of the Water Supply Engineer, with the Chief Engineer whose decision shall be final. 36. Rates for Water Supply :- 1The following are the rates at which payment in respect of water supplied for various purposes shall be made by the consumers. I. Water Supplied. (a) to premises used solely for residential purposes; (b) to premises used as Education Institutions, Coaching Classes excluding their canteens; (c) to premises used as Hostels for Students, Lodges on Co- operative basis, properties occupied by Labour Welfare Board for various welfare activities and places of worship; (d) to premises belonging to the Corporation, Life Insurance Corporation of India, Karnataka State Electricity Board, Kamataka State Road Transport Corporation and Karnataka Housing Board used solely for residential purposes; (e) to premises used for residential purposes and having attached kitchen or domestic gardens provided the extent occupied by the garden is not more than 40 per cent of the total area covered by structures and provided further that the produce of such garden is not for sale; (f) premises used for religious purposes; (g) to premises belonging to Central and State Governments and used solely as residential quarters for Government employees; (h) to premises used for charitable purposes, Dharmashalas and Musafirkhanas used for housing the poor to whom no fees are charged, or where fees are charged but no profit is made for the occupation, when managed by a Registered Trust; (i) to charitable hospitals, dispensaries, sanitorial asylums provided they are registered under the Public Trust Act; (j) to premises used as/or immediately connected, with pinjrapoles, orphanages, foundling homes, widows' homes, almshouses, friends' society homes, homes for the poor, Seva Sadans and Rescue Homes for Women, Libraries where no fee is charged, premises occupied as Schools for the Blind and Handicapped, Ambulance Bridge and appurtenant structures used for keeping ambulance vans. When the premises, enumerated in clause (a) to (j) are assessed to property tax by the Corporation. Consumption Rate per 1,000 litres 1. Upto 25,000 litres Free, so far as the consumer is concerned. But the Corporation of the City of Bangalore have to bear the cost of water supply with regard to free allowance in respect of each domestic connection at a minimum demand of Rs. 7.50 per connection per month. 2. Above 25,000 litres upto 50,000 litres Re. 0.40 paise per 1,000 litres 3. Above 50,000 litres upto 75,000 litres Re. 0.75 paise per 1,000 litres 4. Above 75,000 litres upto 1,00,000 litres Re. 1.25 paise per 1,000 litres 5. Above 1,00,000 litres Re. 1.75 paise per 1,000 litres (The calculations will be rounded of to the nearest five paise). II. Water Supplied. (a) To premises coming under categories (a) to (j) of para I, when not assessed to property tax by the Corporation. (b) Places for the disposal of the dead including the morgue and the rooms and the rest house for the mourners and places used by Corpse bearers for storing cots for bearing corpses. Consumption Rate per 1,000 litres 1. Upto 25,000 litres Re. 0.30 P. per 1,000 litres subject to a minimum demand, of Rs. 7.50 P. per connection per month. 2. Above 25,000 litres upto 50,000 litres Re. 0.40 paise per 1,000 litres 3. Above 50,000 litres upto 75,000 litres Re. 0.75 paise per 1,000 litres 4. Above 75,000 litres upto 1,00,000 litres Re. 1.25 paise per 1,000 litres 5. Above 1,00,000 litres Re. 1.75 paise per 1,000 litres (The calculations to be rounded of to the nearest five paise). 2[III. Water supplied to non-metered connections coming under paragraphs I and II. (a) Through a 12.7 mm bore, Rs. 6.00 per month for the first tap and "Rs. 3.00 per month per each additional tap subject to a maximum of Rs. 15.00 per month per connection and minimum of Rs. 6.00 per month per connection. (b) Through a 19.05 mm bore, Rs. 9.00 per month for the first tap and Rs. 4.50 paise per month for each additional tap, subject to a maximum of Rs. 22.50 per month per connection and a minimum of Rs.9.00 per month per connection.] IV. Water Supplied. (a) To premises used by the Railways, Government both State and Central as Office Buildings; (b) to premises with lawns and gardens covering more than 40 per cent of the area covered by structures and/or swimming pools with or without play-grounds, sports pavilions and gymkhanas; (c) to bakeries, laundries, meat-shops, flour mills, nurseries, private gardens used for commerce or trade piggeries and poultry farms; (d) to properties used for purposes other than residential and belonging to or occupied by the Corporation, Karnataka State Electricity Board, Karnataka State Road Transport Corporation, Life Insurance Corporation of India, Karnataka Housing Board and other public utility undertakings; (e) to hospitals, maternity homes and nurshing homes, dispensaries and dispensing chemists, hair cutting saloons (with or without Hamamkhanas); (f) to buildings mainly used as offices, banks, with or without staff quarters (but excluding small offices having no water taps) tanneries, oil mills, plastic industries, dyeing and/or hand printing works/factories, aerated water factories, metal manufacturing concerns, metal refineries, chemical and pharmaceutical works, ice factories, cold storage plants and premises where water is used for air conditioning for trade, printing premises, litho works, block making works, salt works, quarries, handloom factories, restaurants and eating houses, cotton and textile mills including dyeing, bleaching woollen and silk or artificial silk mills, nylon and rayon mills; (g) to premises occupied for generation and/or distribution of electric power, thermal, hydro or otherwise, for production, and/or distribution of gas, oil blending asphalt plants and oil drum factories; (h) to livery commission stables, milch cattle stables for hack victories and for horses and bullocks for draught purposes, dhobighats and dairies; (i) to licensed private markets with structures appurtenant thereto; (j) for any trade or industrial purposes, motor work shops, petrol and service stations and garages; (k) to photo studios, hotels, clubs, boarding and lodging homes; (1) to race courses and buildings appurtenant thereto cinemas, cine studios, film laboratories and film processing concerns, theatres and to properties occupied as mineral oil refineries, oil installations which are separately assessed to property tax and do not include storage tanks; (m) to temporary structures or lands, occupied temporarily as theatres, tamasha shows, exhibitions, circus stadia, tournaments, tents and other public and private congregations; (n) to private cattle troughs and drinking fountains maintained by private owners; (o) to premises situated beyond 300 feet from the Board's main but coming under categories (a) to (j) in para I; (p) for construction purposes of buildings, additions, alterations, etc.; (q) through one or more additional bores to premises coming under paras I and II; (r) for any other premises or purposes not covered separately under the Regulations. Consumption Amount Payable 1. Upto 10,000 litres Rs. 15.00 per connection 2. Above 10,000 litres upto 20,000 litres Rs. 2.00 per 1,000 litres 3. Above 20,000 litres upto 40,000 litres Rs. 2.75 per 1,000 litres 4. Above 40,000 litres upto 1,00,000 litres Rs. 3.50 per 1,000 litres 5. Above 1,00,000 litres upto 2,00,000 litres Rs. 4.25 per 1,000 litres 6. Above 2,00,000 litres Rs. 5.00 per 1000 litres] [V. Raw Water Supplied. (a) to premises coming under categories (a) to (j) of Para I when assessed to property tax by the Bangalore City Corporation.] Consumption Rate per 1000 litres 1. Upto 25,000 litres Re. 0.20 P. minimum demand of Rs. 5.00 per month per connection. The Corporation of the City of Bangalore has to bear this charge of Rs. 5.00 per month per connection. 2. Above 25,00 litres upto 50,000 litres Re. 0.30 p. 3. Above 50,000 litres upto 75,000 litres Re. 0.50 p. 4. Above 75,000 litres upto 1,00,000 litres Re. 0.80 p. 5. Above 1,00,000 litres Re. 1.25 p. Consumption Rate per 1,000 litres 1. Upto 25,000 litres Re. 0.20 p. subject to a minimum demand of Rs. 5.00 per month, per connection. 2. Above 25,000 litres upto 50,000 litres Re. 0.30 p. 3. Above 50,000 litres upto 75,000 litres Re. 0.50 p. 4. Above 75,000 litres upto 1,00,000 litres Re. 0.80 p. 5. Above 1,00,000 litres Re. 1.25 p. 3[(c) to premises coming under categories (a) to (r) of Para IV. ] Consumption Rate per 1,000 litres Co su pt o ate pe ,000 t es 1. [Upto 10,000 litres Rs. 25.00 (min.) per connection, per month 2. Above 10,001 litres upto 20,000 litres Rs. 4.00 p. 3. Above 20,001 litres upto 40,000 litres Rs. 5.00 p. 4. Above 40,001 litres upto 1,00,000 litres Rs. 7.00 p. 5. Above 1,00,000 litres Rs. 10.00 p. 4[(d) Direct drawal from the lake Consumption Rate 0 to 25,000 Ltrs. Rs. 7.50 (min.) per connection per month Above 25,001 to 50,000 Ltrs. Re. 0.50 Above 75,001 to 1,00,000 Ltrs. Rs.2.00 1,00,000 and above Rs. 3.00 5[VI. Notwithstanding anything under the Regulation 36 payment for water supply to the Defence Department may be at rates determined by any agreement in this behalf entered into between the Board and the Defence Department, if required.] 6[VII. Payment for water supply to the Corporation of the City of Bangalore, for consumption through public fountains shall be Rs. 1.20 per 1,000 litres.] 7 [VIII. Maintenance of Bore Wells. 0.50 Ps. water supply connection will be charged as an additional fee towards up keep of Bore Wells in the city.] 1. G.O. No. HMA 162 MNV 69, dated 28-11-1969 2. Substituted by Notification No. BWSSB/C2-V-32/711/79-80, w.e.f. 1-7-1979. 3. Substituted by Notification No. BWSSB/C2-V-32/711/79-80, w.e.f. 1-7-1979. 4. Substituted by Notification No. BWSSB/CH/S/Est-8/2548/92-93, dated 14-10-1992. 5. Substituted by Notification No. BWSSB/C2-V-32/79-80, w.e.f. 1- 7-1979. 6. Substituted by Notification No. BWSSB/C2-V-32/81-82, w.e.f. 1- 1-1981. 7. Inserted by Notification No. BWSSB/CH/S/Est-5/2097/89, dated 18-9-1989. 37. Payment of water supply and other charges :- The water charges, meter rent or service charges and other charges due under these regulations shall be paid by the consumer within the dates specified in the Bills, at the offices of the water supply Assistant Engineers or booths, if so provided. Non-receipt of Bills will not be accepted as an excuse for delay in payment and the consumers should obtain a copy of the Bill for any month within the twentieth day of the succeeding month, in order to make prompt payment. 38. . :- 1 [On failure to make payment, within the due date, the Board reserves the right to cut off water supply to the premises as per Section 53(i)(c) and also for not complying with the directions and prohibitions contained in Section 53(l)(a) to (h) and the water supply connection will be restored only on receipt of the amount due, along with reconnection fees of Rs. 5 in case of domestic connections and Rs. 20 in the case of non-domestic connection and after complying with the directions and prohibitions contained in the proviso to Section 53(i)(a) to (h) B.W.S. and S.B. Act. The reconnection charges will not be charged, if the consumer pays all the dues upto date and disconnection is made at his request without any violation of provisions of Section 53(i)(a) to (h).] 1. Amended by Notification No. BWSSB/C2-V-11/287/77-78, dated 9-5-1977. 39. Mode of payment :- Payment of all dues to the Board should invariably be made in cash, money orders or postal orders. But cheques for amounts not less than rupees five drawn on any scheduled bank as defined in the Reserve Bank of India Act, 1934, located in the Bangalore Metropolitan Area will be accepted in payment of the dues. 40. Notice for stopping use of water :- Whenever a person ceases to occupy the premises supplied with water or to use the water, he shall send a written notice to the Water Supply Engineer at least one fortnight in advance. In case of his failure to do so, the Board may proceed against the consumer for recovery of all charges that may be due or become due during the period of such non-intimation to the Water Supply Engineer. 41. Notice of change of ownership or tenancy :- All changes of ownership or tenancy, of a premises should be intimated by the owner at least a fortnight in advance, to the Water Supply Engineer or the authorised Officer in writing. 42. Inspection of premises :- The Water Supply engineer or the authorised Officer may enter any house, building or land to which water is supplied to examine if there be any waste, or misuse of water or if there is dispute about the supply of water and for inspecting the water meters and fittings for conveying, receiving, storing and measuring water or for removing the instruments belonging to the Board. But this power of entry shall be exercised only between the hours of Sunrise and Sunset and at other times of the day with previous intimation of not less than six hours to the consumer or owner or in his absence to the members of his family. 43. Report regarding wastage of water and other steps :- In every case where water supplied to a premises is observed to go to waste by leakage through pipes, the consumer shall immediately telephone, or otherwise give immediate information to the Water Supply Engineer or to the Officer- in-charge of the water service station so as to enable necessary action being taken immediately to arrest the wastage with the help of the Board staff. Subsequent repairs can be effected through a licensed Plumber after duly intimating the Water Supply Engineer, the details thereof. 44. . :- In cases of neglect or delay in reporting such wastage, the Water Supply Engineer or the Authorised Officer may cut off the water connection without notice and follow it up with an official notice to the consumer to take appropriate action to prevent such wastage. The connection shall not be restored until the defects of leakage are satisfactorily attended to. The consumer should pay the cost of such immediate repairs as are executed by Board's Agency. 45. Hidden Leakage :- In cases where the Water Supply Engineer, after making necessary investigations, opines that wastage of water is due to hidden leakage, the party may be charged at a concessional rate of half the rate for such loss, the quantity being calculated as the difference between the actual consumption of the previous six months during which there was no such hidden leakage. 46. Connections cut off, restored under certain conditions :- When the water supply is cut of, the water supply shall not be restored as long as the wrongful act or omission for which the supply was cut off continues. 47. Cutting up of roads, drains, etc :- The Water Supply Engineer or the authorised Officer may cut open any road for the purpose of laying new or repairing the existing mains or pipe lines, provided that previous notice of not less than three days is given to the concerned authority except in very emergent circumstances. He shall be responsible for bringing the portion so cut up to the normal level and hardness. 48. . :- In the case of drains, structures and other property which may have to be dismantled/the Water Supply Engineer or the authorised Officer shall be responsible for their complete restoration. 49. . :- Whenever more than half the road width has to be opened out or any serious and prolonged obstruction to traffic is likely to be caused, the Water Supply Engineer or the authorised Officer shall cause a week's notice to be given to the concerned authority. This procedure shall not apply to cases of emergency occasioned by accidents, bursts on pipe lines, fire or other causes requiring immediate action on the part of the Board. 50. Stoppage or reduction in water supplies due to emergency :- T he Water Supply Engineer or the authorised Officer shall have discretion to stop or reduce the supply in any public main or sub- main, for repairs or renewals, without any notice on emergent occasions. But, in ordinary cases, when the stoppage is over an extensive area or is due to exigencies which can be foreseen, such previous notice as is possible under the circumstances shall be given by suitable means. 51. Notice regarding pipe laying work likely to affect pavements, drains, etc. :- In every case where the pavement, drain, road, manhole or other property is likely to be affected during the laying of the pipes for any premises, the applicant for water supply or the licensed plumber, shall be responsible for giving sufficient notice thereof to the concerned authority. He shall also be responsible for complete restoration of the same to its original condition. 52. Use of hose pipe, subject to certain conditions :- Hose pipe shall not be used to draw water from any connection unless such pipe has a gland cock at the delivery end. 53. Ownership and operation of meters and other appliances :- In the case of the communication pipe and the stopcock, the Board shall have the freedom to operate them for purposes of management and control. All meters or other appliances for measuring or limiting the amount of water supplied within or outside the premises shall be the property of the Board. 54. Water supply outside city limits :- In cases in which water supply is made to houses, premises, industrial concerns, etc., outside the limits of Bangalore City, these regulations shall apply mutatis mutandis except where such supply is controlled by a separate agreement with the Board. 55. Punishment for breach of certain regulations. :- A breach of any of the Regulations 10, 13, 17, 19, 20, 22, 23, 24, 25, 26, 27 and 52 shall be punishable with fine extending to fifty rupees and in case of continuing breach, with an additional fine which may extend to five rupees for every day during which the breach continues after receipt of a notice from the Board to discontinue such breach. 56. Unusual drought, war or other accidents :- The Board shall not be liable for any compensation, penalty, damages or other payment for failure of water supply occasioned by unusual drought, operations of war or other accidents, Act of God, or other causes beyond control. 56A. . :- 1 The Board, in times of necessity, may stipulate the maximum quantity of monthly use of water by a metered connection. It shall be incumbent on the party concerned to adhere to this monthly limit when so stipulated. The Board shall be free to take penal action for non-adherence to the monthly limit stipulated by the Board. This may be done by cutting off water supply to the meter concerned in case non-adherence to the stipulated quantity is noticed for continuous period of two months from the date from which the excess consumption is noticed. The Board shall also charge at four times the normal rates for the excess quantity consumed every month. Reconnection when applied for may be considered by the Chief Engineer of the Board at his discretion subject to compliance with the requirements in the regulations in the matter and subject also to a deposit of four times the last monthly bill which shall be liable to be forfeited to the Board in case of non-adherence to the monthly limit after reconnection.] 1. Inserted by Notification No. BWSSB/Mis. C2/81-82/2949, dated . 9-2-1982, w.e.f. 1-2-1982.