- In this Act, unless there is anything repugnant in the subject or context,-(a)'area' means such of the portions of the Hyderabad City and the Hyderabad District which are now served by the Hyderabad City Water Works and shall include such other area as the Government may, by notification in the Official Gazette, include in the area to be served by the Hyderabad Water Works;(b)'authority' means the Hyderabad City Water Works Authority constituted under section 3 of this Act;(c)'consumer' means any owner or occupant of a house, building, factory, garden or open ground which is served by a pipe connection from the Hyderabad City Water Works and includes any society, association, body or group which is the owner or occupier of any such house, building, factory, garden or open ground;(d)'department' means the Hyderabad City Water Works Department;(e)'meter' means an instrument used for measuring the amount of water supplied which is prescribed by or is acceptable to the Department;(f)'prescribed' means prescribed by rules made under this Act;(g)'rate' means the amount payable by a consumer to the Department for the water consumed for the pipe connection taken from the Hyderabad City Water Works according to the scale of charges fixed by the Authority from time to time under section 6 of this Act.
