Section 22 in Hyderabad City Water Supply Act 1954
22. Penalty.
- Except as otherwise provided in this Act, whoever, contravenes the provisions of section 19 or 20 or any other provisions of this Act or the rules or orders made thereunder to, fails to comply with any requisition lawfully made upon him under the said provisions, shall be punishable with a fine which may extend to fifty rupees.
