Section 26 in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
26. Power to supply water for non-domestic purposes.
(1)The Chief Engineer may, supply water for any purpose other than a domestic purpose, on such terms and conditions consistent with this Act and the regulations made there under on receiving a written application specifying the purpose for which such supply is required and quantity likely to be consumed.(2)On the sanction of the application under subsection (1) the Chief Engineer may, subject to such changes and rates as may be fixed by the regulations, lay or allow to be laid the necessary pipes and water fittings of such dimensions and descriptions as may be prescribed by the regulation and may arrange for the supply of water through such pipes and fitting.
