Section 31(3) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
(3)The Board may at the request and expense of the owner or occupier of any factory, workshop, trade premises or place or business, situated in or near a street in which a pipe is laid (and not being a trunk main and being of sufficient dimensions to carry a hydrant), fix on the pipe and keep in good order and from time to time renew one or more fire hydrants, to be used only for extinguishing fires as near as conveniently may be to that factory, workshop, trade premises or place of business.
