Section 32(3) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
(3)The owner of every premises having more than one storey and connected with water supply from the communication pipe at the ground level shall, on and after the commencement of this Act and within a period of sixty days there from, provide a sump and set up electrical pump or other contrivances of adequate capacity and such other arrangements as prescribed, to pump the water to the most storey of such premises.
