Section 20 in Hyderabad City Water Supply Act 1954
20. Prohibition of wilful or neglectful acts relating to Water Works.
- No person shall wilfully or negligently -(a)break, damage, tamper with or open any pipe connection, lock, cock, valve, pipe work, engine, cistern or fitting appertaining to water works of the Department;(b)flush or draw off water from any such water work thereby causing water to be wasted;(c)do any act or suffer any act to be done whereby the water in, or derived from, the said water work is wasted;(d)obstruct, divert or in any way injure or alter any water main or duct.
