Section 18 in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
18. Construction of water works.
(1)The Board may construct, lay, or erect filtration plants, reservoirs, machinery, conduits, pipes, or other works in any place in the state for supplying the Hyderabad Metropolitan area with water, and may provide, tanks, reservoirs, machinery, mains, fountains and other conveniences within the Hyderabad metropolitan area for the use of the inhabitants.(2)The Board may cause existing water works to be maintained and supplied with water or it may close any such works and substitute other such work and may cause them to be maintained and supplied with water.
