Section 67 in Hyderabad Metropolitan Water Supply and Sewerage Act, 1989
67. Buildings and private streets not to be erected or constructed over the sewerage and sewage treatment works vested with the Board.
(1)Without prior written permission of the Board or an officer authorised in this behalf no private street, shall be constructed and no building, wall, fence or other structure shall be erected over, along, under or across the sewerage works and sewage treatment works belonging to the Board.(2)If any private street be constructed or any building, wall, fence or other structure be erected over the works mentioned in sub-section (1) without the permission, the Board may remove or otherwise deal with the same as it deems fit and the expenses thereby incurred shall be paid by the persons contravening the provisions of sub-section (1) and recoverable in the same manner as an arrears of water charges under this Act.(3)The provisions of this section shall apply equally to the Municipal Corporation of Hyderabad or the other local authority as the case may be, as they apply in relation to any other person.
