Section 77(b) in Hyderabad Metropolitan Water Supply and Sewerage Act, 1989
(b)fails to comply with any order or direction lawfully given to him or any requisition lawfully made upon him under any of the said provisions; shall be punishable;(i)in the case of first offence with fine which may extend to the amount specified in that behalf in the third column of the said Schedule or with simple imprisonment for a term which may extend to one month or with both and in case of second or subsequent offence with fine which shall not be less than one thousand rupees but which may extend to two thousand rupees or with simple imprisonment for a term which shall not be less than one month but which may extend to six months or with both;(ii)in the case of continuing contravention of failure with a daily fine which may extend to the amount specified in the fourth column of the said Schedule for every day during which such contravention or failure continues after conviction for the first such contravention or failure.
