Section 118(2) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
(2)The provisions made by any order under sub-section (1) shall, have effect as if enacted in this Act, and any such order may be made so as to be retrospective to any date not earlier than the date of commencement of this Act;Provided that no person shall be deemed to be guilty of an offence by reason of so much of any such order as makes any provisions there of retrospective to any date before the making there of.
