Section 32 in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
32. Power to require owners of premises to set up pumps etc.
(1)Water Supply connection by the Board for any purpose including that of domestic use shall be given only at the ground level of the premises. It shall not be lawful for any owner or occupier to demand water supply connection from the service pipe at any other elevation or level.(2)It shall not be lawful for any owner or occupier to use any devices to suck water directly or indirectly from the mains or service pipes.(3)The owner of every premises having more than one storey and connected with water supply from the communication pipe at the ground level shall, on and after the commencement of this Act and within a period of sixty days there from, provide a sump and set up electrical pump or other contrivances of adequate capacity and such other arrangements as prescribed, to pump the water to the most storey of such premises.(4)Any person who willfully violates the provisions of this Section shall be liable to have the water supply disconnected to the premises and no new connection shall be sanctioned unless the owner or the occupier compiles with the provisions of this section.
