Section 26(2) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
(2)On the sanction of the application under subsection (1) the Chief Engineer may, subject to such changes and rates as may be fixed by the regulations, lay or allow to be laid the necessary pipes and water fittings of such dimensions and descriptions as may be prescribed by the regulation and may arrange for the supply of water through such pipes and fitting.
