Section 61(1) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
(1)if it appears to be Board that any group or block of premises, may be drained more economically or advantageously in combination than separately and Board sewer of sufficient size already exits or is about to be constructed within thirty-five meters of any part of that group or block of premises, the Board may cause that group or block of premises to be drained to be drained by a combined operation.
