Section 7(1) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
(1)It shall be the duty of the Board to provide for -(a)The supply of Potable water, including, planning, design, construction, maintenance, operation and management of water supply system; and(b)Sewerage, sewage disposal and sewage treatment works including planning, design, construction, maintenance, operation and management of all sewerage and sewage treatment works in the Hyderabad Metropolitan area.
