Section 43 in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
43. Joint and several liability of owners and occupiers for offence in relation to water supply.
- If any offence relating to water supply is committed under this Act, on any premises connected with the water works of the Board, the owner, the person primarily liable for the payment of the charges for water, and the occupiers of the said premises shall be jointly and severally liable for such offence.
