Section 13 in Hyderabad City Water Supply Act 1954
13. Inspection of water connection.
(1)Any Engineer of the Department or any other officer or servant of the Department authorised by him may, at any reasonable time, enter any premises having a water connection for the purpose of inspection of the water supply system to check and ascertain any defect or misuse thereof to carry out any work or repairs or to disconnect such connection when necessary.(2)The Department may, by written notice, require the consumer to carry out any work or repairs, provide any fittings or to remedy any defect which may be found to exist in the consumer's pipe connection or meter.
