Section 23(2) in Hyderabad City Water Supply Act 1954
(2)In particular and without prejudice to the generality of the foregoing power such rules may be made with regard to-(a)the procedure relating to applications for pipe connections and the fees to be paid for such applications;(b)the fixing of meters and the repairs hereto;(c)the method and conditions for sending of the bills and the manner of payment of rate and other dues and the manner of payment thereof;(d)the charge for bulk supplies made to commercial and industrial concerns or factories;(e)fees to be charged for boring pipes and for the restoration of pipe connections.
