Section 57(1) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
(1)The Board may, in any street or any land referred to in clause (a) of sub-section (1) or Section 56, where within or without the local limits of the Hyderabad Metropolitan area, lay such service pipes for the sewage and sewerage treatment works, with such other fittings as it may deem necessary for carrying of sewerage and disposal of sewage and may from time to time, inspect, repair, alter or renew and may at any time remove any service pipe laid in such street, or land, laid under this Act or otherwise.
