Section 317(1) in Greater Hyderabad Municipal Corporation Act, 1955
(1)For the purpose of ventilating any drain or cesspool, whether belonging to the Corporation or to any other person, the Commissioner may erect upon premises or affix to the outside of any building or to any tree any such shaft or pipe as shall appear to the Commissioner necessary and cut through any projection from any building including the eaves of any roof thereof in order to carry up such shaft or pipe through any such projection; and lay in, through, or under any land, such appliances as may in the opinion of the Commissioner be necessary for connecting such ventilating shaft or pipe with the drain or cesspool intended to be ventilated:Provided that any shaft or pipe so erected or affixed, shall-(a)be carried at least fifteen feet higher than any skylight or window situated within a distance of forty feet therefrom;(b)if the same be affixed to a wall supporting the eave of a roof, be carried at least five feet higher than such eave;(c)be erected or affixed so as to create the least practicable nuisance or inconvenience to the inhabitants of the neighbourhood;(d)be removed by the Commissioner to some other place, if any time the owner of the premises, building or tree upon or to which the same has been erected or affixed is desirous of effecting any change in his property which either cannot be carried out, or cannot without unreasonable inconvenience be carried out, unless the shaft or pipe is removed. (2) If the Commissioner declines to remove a shaft or pipe under clause (d), the owner of the premises, building or tree, upon or to which the same has been erected or affixed, may apply to the Judge and the Judge may, after such enquiry as he thinks fit to make, direct the Commissioner to remove the shaft or pipe and it shall be incumbent on the Commissioner to obey such order.
