Section 38 in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
38. Prohibition of waste or misuse of water.
(1)Every owner or occupier of the premises shall maintain his pipe connection and the meter in proper working order and efficient condition so as to prevent water from running to waste.(2)No person shall willfully or negligently cause or suffer any water fitting which he is liable to maintain-(a)to be or remain so out of order or so in need of repair; or(b)to be or remain so constructed or adopted or to be so used, that the water supplied to him by the Board is or is likely to be wasted, misused or unduly consumed or contaminated before use, of that foul air or any impure matter is likely to return into any pipe belonging to or connected with a pipe belonging to the Board.(3)If any water fitting which any person is liable to maintain is in such a condition, or so constructed or adopted as aforesaid, the Board, without prejudice to any action against the person under any other provisions of this Act, may by notice, require that person to carry out any necessary repairs or alternation and if he fails to do so within forty eight hours, of the receipt of the notice, may itself carry out the work and recover from him the expenses reasonably incurred by it in so doing, as an arrear of Water rates payable under this Act:Provided that no such notice need be issued in the case of emergencies involving contamination of water supplies.
