Section 50(2) in Hyderabad Metropolitan Water Supply and Sewerage Act, 1989
(2)In particular and without prejudice to the generality of the foregoing provision, such regulations may provide for,-(a)the power of the Board,-(i)to stop the supply of water, whether for domestic purpose or not or for gratuitous use;(ii)to prohibit the sale and use of water for the purpose of business;(b)the power of the Board to take charge of private connections;(c)the prohibition of fraudulent and unauthorised use of water and the prohibition of tampering with meters;(d)the licensing of plumbers and fitters, and for compulsory employment of licenced plumbers and fitters the terms and conditions of such licences and the suspension or cancellation thereof.
