Section 74 in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
74. Prohibition of certain acts.
- No person shall-(a)Willfully obstruct any person acting under the authority of the Board in setting out the lines of any works or pull up or remove any pillar, post or shaft fixed in the ground for the purpose of setting out lines of such work; or(b)Willfully or negligently break, injure, turn on, repairs;(c)Willfully or negligently break, injure, turn on, open, close shut off or otherwise interfere with any lock, cock, valve, pipe or other work or apparatus belonging to the Board;(d)Unlawfully obstruct the flow off or flush , draw off, divert or take sewage from any sewage work belonging to the Board; or(e)Obstruct any officer or other employee of the Board in the discharge of his duties under this chapter or refuse or willfully neglect to furnish him with the means necessary for the making of any entry, inspection, examination or inquiry there under in relation to any sewage work.
