Section 66 in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
66. Connection with sewerage and sewage treatment works not to be made without permission.
- No person or any local authority as the case may be, shall for any purpose whatsoever, at any time make or cause to be made any connection or communication with the sewerage or sewage treatment works referred to in Section 53, except with the written permission of the Board or on officer authorised by it in this behalf and subject to such terms and conditions as may be prescribed therefor.
