Section 26(2) in Hyderabad Metropolitan Water Supply and Sewerage Act, 1989
(2)On the sanction of the application under sub-section (1), the Chief Engineer may, subject to such charges and rates as may be fixed by the regulations, lay or allow to be laid the necessary pipes and water fittings of such dimensions and descriptions as may be prescribed by the regulations and may arrange for the supply of water through such pipes and fittings.
