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State of Andhra Pradesh - Section
Section 120 in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
120. Amendment of Act 130 of 1988.
- Section 2, 3, 4 ,5 ,6 and 7, of the Hyderabad Metropolitan Water Supply (Validation of Water Rates and Service Charges) Act 1988, shall be omitted.First Schedule(See Section 14)| Description of assets | Number of years of period. |
| A. Land owned under full title | Infinite |
| B. Land held underlease(a) For investment in the land | the period of the lease or the period remainingunexpired on the assignment of the lease. |
| (b) For cost of clearing site | the period of the lease remaining unexpired ason the date of clearing the site. |
| C. Assets acquired new | |
| a. (i) building and civil construction of permanent nature | Fifty |
| (ii) temporary erections such as wooden structures | Five |
| (iii) bridges, barrages & reservoirs | Fifty |
| b. (i) road other than katcha road | Fifty |
| (ii) katcha roads | five |
| c. (i) water sewerage treatment plants | Thirty five |
| (ii) pumping plants | Fifteen |
| (iii) pipelines (mains & distribution lines) | Fifty |
| (iv) power stations & equipments | Twenty Five |
| (v) boring sets | Fifteen |
| d. Vehicles | Seven |
| e. (i) office furniture & fittings | Fifteen |
| (ii) office equipment | Seven |
| (iii) other assets | Fifteen |
| D. Assets purchased second hand and assetsnot otherwise provided herein | Such reasonable period as he Govt. determine ineach case having regard to the nature, age & condition of theassets at the time of its acquisition by the owner. |
| Provision of the Act | Subject | Maximum fine which may be imposed Rs. Ps. | Daily fine which may be imposed Rs. Ps. |
| Section 19 | Trespassing on premises connected with watersupply | 500.00 | 100.00 |
| Section 21 | Failure to maintain house connection inconformity with regulations | 300.00 | 50.00 |
| Section 23 Sub section (3) | Failure to comply with requisition to make houseconnection | 200.00 | 10.00 |
| Section 25 | Use for non-domestic purposes of water suppliedfor domestic purpose | 1,000.00 | 100.00 |
| Section 32 Sub section (2) | Sucking of water directly or in directly fromwater main or service pipes | 1,000.00 | 200.00 |
| Section 32 Subsection (3) | Failure to provide sump and electrical pump etcto pup water to the top most storey | 1,000.00 | 50.00 |
| Section 38 | Waste or misuse of water | 200.00 | 20.00 |
| Section 39 | Refusal of admittance | 200.00 | 10.00 |
| Section 41 Sub section (1) | Laying of water pipes etc, in a position wherethe same may be damaged or water therein polluted | 200.00 | 10.00 |
| Section 41 Sub section (2) | Construction of latrines etc, in a positionwhere pipes may be damaged or water therein polluted. | -- | 100.00 |
| Section 48 sub section (4) | Licenced Engineer or plumber not to demand morethan the charges prescribed. | 200.00 | -- |
| Section 48sub section (3) | Licenced Engineer or plumber not to contraveneregulations | 200.00 | -- |
| Section 49 | Prohibition of willful or neglectful actsrelating to water works. | 200.00 |
| Provision of the Act | Subject | Maximum fine which may be imposed Rs. Ps. | Daily fine which may be imposed Rs. Ps. |
| Section 54 | Damage or interference with free flow ofcontents of Board sewer or sewers communicating with Board sewers | 1,000.00 | 100.00 |
| Section 57 | Connection with Board sewers without writtenpermission | 1,000.00 | 50.00 |
| Section 58 | Private drain not to be connected with Boardsewers without notice | 500.00 | 50.00 |
| Section 58 Sub section (1) | Erection or construction of building or privatestreet over the Board sewerage line or sewage treatment works | 750.00 | 100.00 |
| Section 60 Sub section (4) | Non compliance with requisition to close, removeor divert a pipe or drain | 500.00 | 20.00 |
| Section 48 (4) R/W subsection (4) of Section 7 3 | Licenced Engineer or Plumber not to demand morethan the charge prescribed | 300.00 | -- |
| Section 48 (3) R/W sub section (3) of Section 7 3 | Licenced Engineer or plumber not to contraveneregulations | 300.00 | -- |
| Section 49 & 74 | Prohibition of willful or neglectful actsrelating to sewerage works. | 200.00 | -- |