Section 19 in Hyderabad City Water Supply Act 1954
19. Prohibition of fraud in respect of meters.
(1)No person shall fraudulently -(a)alter the index to any meter or prevent any meter from duly registering the quantity of water supplied;(b)abstract or use water before it has been registered by a meter set up for duly registering the quantity of water supplied.(2)The existence of artificial means under the control of the consumer for causing any such alteration, prevention, abstraction or use shall be evidence that the consumer has fraudulently effected the same.
