Section 97 in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
97. Relief to agent and trustees.
(1)Where any person, by reason of his receiving rent to immovable property as a receiver, agent to trustee or if his being, as a receiver, agent or trustee, the person who would receive the rent if the property were let to tenant, would under this Act or any rule or regulation made there under, be bound to discharge any obligation imposed on the owner of the property for the discharge of which money is required, he shall not be bound to discharge the obligation unless he has, or but for his own improper act or default might have had, funds in his hands belonging to the owner sufficient for the purpose .(2)The burden of proving any fact entitling a receiver, agent or trustee to relief under sub-section (1) shall lie upon him.(3)Where any receiver, agent or trustee has claimed and established his right to relief under this section, the Board may by notice in writing require him, to apply to the discharge of his obligation as aforesaid the first moneys which may come to his hands on behalf or for the use of the owner and on failure to comply with notice, he shall be deemed to be personally liable to discharge the obligation.
