Section 99 in Hyderabad Metropolitan Water Supply and Sewerage Act, 1989
99. Mode of recovery of dues.
- Any sum due to the Board on account of any charge, costs, expenses, fees, rates of rent or on any other account under this Act or any rule, regulation, bye-law or order made thereunder may, without prejudice to any other mode of recovery, be recovered from any person from whom such sum is due-(a)as if it were an arrear of land revenue; or(b)on application to any Judicial Magistrate, by such Magistrate as if it were a fine imposed by him.
