Section 69(1) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
(1)If it appears to the Board that during the construction the only technically feasible alternative means of sewerage of any premises is by laying any sewer over, under, along or across the immovable property of another person, the Board may, by order in writing authorise the owner of the premises to lay or carry such sewer over, under, along or across such immovable property;Provided that before making any such order the Board shall give to the owner of the immovable property a reasonable opportunity of showing cause within such time as may be prescribed by regulation made in this behalf as to why the order should not be made:Provided further that the owner of the premises shall not acquire any right other than a right of user in the property over, under, along or across which, any such or line is laid.
