Section 60 in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
60. New premises not to be erected without drains or sewers.
(1)In areas in which Board sewers are provided, it shall not be lawful to erect or to re-erect any premises or to occupy any such premises unless,(a)a sewer be constructed of such size, materials and descriptions, at such levels and with such fall as shall appear to the Board to be necessary for the effectual sewerage of such premises;(b)there have been provided and set upon such premises such appliances and fitting as may appears to the Board to be necessary for the purpose of gathering or receiving the filth and any other polluted and obnoxious matter from and conveying the same off, the said premises and of effectually flushing the drain of the said premises and every fixture connected therewith.(2)The sewer so constructed shall empty into a Board sewer:(3)The provisions of this section shall be applicable to premises any part of which is situated within a distance of thirty-five meters from a Board sewer.
