Section 2 in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
2. Definition.
- (l) In this Act unless the context otherwise requires,-(a)"Board" means the Hyderabad Metropolitan Water Supply and Sewerage Board constituted under Section 3;(b)"Bye -laws" means bye -laws made by the Board under this Act;(c)"Chief Engineer" means the officer appointed or authorized by the Board to perform the functions of the Chief Engineer under this Act and includes an Officer placed in additional charge of the duties of the Chief Engineer;(d)"Communication pipe" means -(i)Where the premises supplied with water about on the part of the street in which the main is laid, and the service pipe enters those premises otherwise than through the outer wall of a building on the street and has a stopcock placed in those premises and as near to the boundary of that street as is reasonably practicable, so much of the service pipe as lies between the main and that stopcock;(A)where the communication pipe ends at a stopcock, that stopcock; and(B)any stopcock fitted on the communication pipe between the end thereof and the main;(ii)In any other case, so much of the service pipe as lies between the main and the boundary of the street in which the main is laid and includes the ferrule at the junction of the service pipe with the main, and also -(e)"Government" means the State Government;(f)"Hyderabad Metropolitan area means the area of Hyderabad urban district and includes such other areas adjacent thereto as the Government may, by notification from to time, specify;(g)"Licensed Engineer or Plumber" means a person licenced under the provisions of this Act as an Engineer or Plumber;(h)"Local Authority" means-(i)a municipal corporation constituted under the law relating to municipal corporation for the time being in force;(ii)a municipal council constituted under the Andhra Pradesh Municipalities Act, 1965 (Act VI of 1965);(iii)a Cantonment Board constituted under the Cantonments Act, 1924 (Central Act 2 of 1924);(iv)a Mandal Praja Praishad, a Zilla Praja Praishad or a Zilla Abhivrudhi Sameeksha Mandali constituted under the [Andhra Pradesh Mandala Praja Parishads, Zilla Praja Parishads and Zilla Abhivrudhi Sameesksha Mandals Act, 1986 (Act 31 of 1986)] [Replaced by A.P. Panchayat Raj Act, 1994.]; and(v)A Gram Panchayat or a township constituted under the [Andhra Pradesh Gram Panchayats Act,1964 (Act 2 of 1964)] [Now new A.P.Panchayat Raj Act, 1994.] and;(i)"Main" means a pipe laid for the purpose of giving a general supply of water as distinct from a supply to individual consumers and includes any apparatus used in connection with such a pipe;(j)"Notification" means a notification published in the Andhra Pradesh Gazette; and the word "Notified" shall be construed accordingly;(k)"Prescribed" means prescribed by rules made by the Government or the regulations made by the Board, as the case may be, under this Act;(l)"Public Health Engineer" means an officer appointed by the Board to be the Public Health Engineer to discharge the duties of sanitation and water supply under the provisions of this Act and includes any officer placed in charge of the duties of the Public Health Engineer;(m)"schedule" means the Schedule appended to this Act;(n)"Service pipe" means so much of any pipe for supplying water from a main to any premises as is subject to water pressure from that main, or would be so subjected but for the closing of some tap;(o)"Sewer" means a closed conduit for carrying off sewage, sullage, rain water, polluted water, waste water or sub-soil water;(p)"Shed" means a slight or temporary structure for shade or shelter;(q)"State" means the State of Andhra Pradesh;(r)"Supply pipe" means so much of any service pipe as is not a communication pipe;(s)"Trade premises" means any premises used or intended to be used for carrying on any trade, industry or company;(t)"Trade Refuse" means the refuse of any trade or industry;(u)"Trunk Main"means a main constructed for the purpose of conveying water from a source of supply to a filter or reservoir or from one filter or reservoir to another filter or reservoir, or for the purpose of conveying water in bulk from the part of the limits of supply to another part of those limits, or for the purpose of giving or taking a supply of water in bulk;(v)"Water Fittings" includes pipes (other than mains), taps, cocks, valves, ferrules, meters, cisterns, baths, and other similar apparatus used in connection with the supply and use of water.(2)All words and expressions used in this Act and not defined, but defined in the Hyderabad Municipal Corporations Act, 1956 (Act II of 1956) shall have the meanings respectively to them in that Act,
