Section 18 in Hyderabad City Water Supply Act 1954
18. Prohibition of fraudulent or unauthorised use of water.
(1)No person shall fraudulently dispose of any water supplied to him by the Department.(2)No person to whom a private supply of water is furnished shall, except when the water supplied is charged for by measurement, permit any person who does not reside on the premises in respect of which water rate is paid to carry away water from the premises to which it is supplied.(3)No person, who does not reside on premises in respect of which water tax is paid shall carry away water from any premises to which a private supply is furnished unless in any case in which supply is charged for by measurement, he does so with the permission of such person to whom such supply is furnished.
