Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 48] [Entire Act] State of Andhra Pradesh - Subsection Section 48(5) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989 (5)If any person contravenes the provisions of this section, his licence shall be suspended or cancelled in addition to the prosecution under this Act.
