Section 94 in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
94. Power in case of non-compliance with notice etc.
- In the event of non-compliance with the terms of any notice, order or requisition issued to any person under this Act or any rule or regulation made there under, requiring such person to execute any work or to do any act, it shall be lawful for the authority or officer at whose instance the notice, order or requisition has been issued, whether or not the person in default is liable to punishment for such default or has been prosecuted or sentenced to any punishment there for after giving notice in writing to such person, to take such action or such steps as may be necessary for the completion of the act or the work required to be done or executed by such person and all the expenses incurred on such account shall be payable to the Board on demand and if not paid within ten days after such demand, shall be recoverable as an arrear of charges payable under this Act.
