Section 46(1) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
(1)If it appears to the Board that the only technically feasible alternative means of water supply to any premises is by placing or carrying any pipe over, under, along or across the immovable property of another person it may, by order in writing, authorize the owner of the premises to place carry such pipe, over, under, along or across such immovable property:Provided that before making any such order the board shall give to the owner of the immovable property a reasonable opportunity of showing cause within such time as may be prescribed by regulations so to why the order should not be made;Provided further that the owner of the premises shall not acquire any right other than a right of user in the property over, under, along or across which any such pipe is placed or carried.
