Section 14 in Hyderabad City Water Supply Act 1954
14. Collection of rate as arrears of land revenue.
(1)Any amount due to the Department on account of the rate or charges for work done or repairs carried out or, any other dues under this Act shall be a charge on the premises to which water is supplied and shall be recoverable as arrears of land revenue.(2)Where any premises is disposed of by sale or otherwise it shall be incumbent on purchaser to obtain a clearance certificate from the Department that the rate, charges or work done or repairs carried out and all other dues payable under this Act in respect of the premises is paid failing which the purchaser shall be liable to pay all such arrears of rate, charges or dues, if any, due in respect of the premises for the period prior to his purchasing the property. In case of his failure to pay such arrears, the Department may, in addition to the collection of the arrears disconnect the water supply.
