Section 108 in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
108. Evidence of officers of Board.
- No officer or employee of the Board shall in any legal proceedings to which the Board is not a party, be required to produce any register or document the contents of which can be proved under section 107, by a certified copy, or to appear as a witness to prove any matter or transaction recorded therein save by order of the court made for special cause.
