Section 34 in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
34. Power to require separate service pipes.
(1)The Board may require the provision of a separate service pipe for each of the premises supplied or to be supplied or to be supplied by it with water.(2)If in the case of any premises already supplied with water but not having a separate service pipe, the Board gives notice to the owner of the premises requiring the provision of such a pipe, the owner shall, within three months, lay so much of the required pipe, as will constitute a supply pipe and is not required to be laid in a street, and the Board shall, within thirty days after the owner has done so, lay so much of the required pipe as will constitute a communication pipe or a supply pipe to be laid in street and make all necessary communications.(3)If an owner to whom a notice has been given under sub-section(2) fails to comply there with the board may itself execute the work which the owner was required to execute and expense reasonably incurred by it in executing the work as an arrear of water rate under this Act.
