Section 332 in Greater Hyderabad Municipal Corporation Act, 1955
332. Drains, etc., not belonging to the Corporation to be subject to inspection and examination.
- All drains, ventilation-shafts and pipes, cess-pools, house-gullies, water-closets, privies, latrines and urinals and bathing and washing places which do not belong to the Corporation, or which have been constructed, erected, or set up at the charge of the municipal fund on premises not belonging to the Corporation, for the use or benefit of the owner or occupier of the said premises, shall be open to inspection and examination by the Commissioner.
