Section 63(1) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
(1)Where the Board either on receipt of an application from the owner of any premises or otherwise, is of the opinion that the only technically feasible alternative means of effectual drainage of the premises into a Board sewer is through a drain belonging to another person, the Board may by notice in writing the owner of such drain to show cause a period specified in the notice as to why an order under this section should not be made.
