Section 82(1) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
(1)Whenever it is provided in this Act or any rule or regulation made there under that licence or a written permission may be granted for any purpose, such licence or written permission shall be signed by the Public Health Engineer or by the officer empowered to grant the same under this Act or the rules or regulations made there under and shall specify in addition to any other matter required to be specified under any other provisions of this Act or any provision of any rule made there under-(a)The date of grant thereof;(b)The purpose and the period, if any, for which it is granted;(c)Restrictions or conditions, if any subject to which it is granted;(d)The name and the address of the person to whom it is granted; and(e)The fee, if any paid for the licence or written permission.
