Section 49(1) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
(1)No person shall-(a)willfully obstruct any person acting under the authority of the Board in setting out the lines of any works or pull, or remove any pillar post or stake fixed in the ground for the purpose of setting out the lines of such work or deface or destroy any works made for the same purpose; or(b)wilfully or negligently break, injure, turn on, open, close, shut off or other wise interfere with any lock, cock, valve, pipe, meter or other works or apparatus belonging to the Board; or(c)unlawfully obstruct the flow off or flush, draw off or divert, or take, water from any water works belonging to the Board or any water course by which any such water is supplied; or(d)obstruct any officer or other employee of the Board in the discharge of his duties under this chapter or refuse or willfully neglect to furnish him with the means necessary for the making of any entry, inspection, examination or inquiry there under in relation to any water work; or(e)bathing, at or upon any water works or wash or throw or cause to enter therein any animal or throw any rubbish, dirt or filth into any water works or clean therein any cloth cause water of any sink, or drain or any steam engine or boiler or any polluted water to turn or be brought into any water works, or do any other act whereby the water; any water works is fouled or likely to be fouled.
