Section 38(3) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
(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.
