Section 21 in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
21. Control over house connections.
- All house connections, whether within or without the premises to which they belong, with the water supply mains shall be under the control of the Board, but shall be altered, repaired, and kept in proper order at the expense of the owner of the premises to which they belong, or for the use of which they were constructed, and in conformity with the regulations made in that behalf.
