Section 307 in Greater Hyderabad Municipal Corporation Act, 1955
307. Provision of troughs and pipes to receive water from roofs of building.
- The Commissioner may, by notice in writing require the owner of any building in any street to put up and maintain in good condition proper and sufficient troughs and pipes for receiving and carrying the water from the roof and other parts of the building and for discharging the water so that it shall not fall upon any street or damage any street or other property vested in the Corporation.
