Section 59(2) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
(2)Where in any case not provided for in sub-section (1) any premises are, in the opinion of the Board, without sufficient means of effectual drainage, it may, by written notice, require the owner of the premises;(a)to construct a drain upto a point to be prescribed in such notice but not at a distance of more than thirty-five meters from any part of the premises; or(b)to construct a closed cesspool, or soakage pit and drain or drain emptying into such cesspool or soakage pit.
