Section 57 in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
57. Power to lay service pipes.
(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.(2)where the service pipe has been lawfully laid in, over or on the land not forming part of street or land referred to in sub-section (1), such officers as the Board may authorize from time to time enter upon that land and inspect, repair, alter, renew or remove the pipe or lay a new pipe in substitution thereof, but shall pay compensation for any damages done in the course of such action.
