Section 50 in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
50. Regulations regarding water supply.
(1)The Board may, with the previous approval of the Government, make regulations to carry out the purpose of this chapter.(2)In particular and without prejudice to the generality of the foregoing provision, such regulations may provide for, -(a)The power of the Board, -(i)To stop the supply of water, whether for domestic purpose or not or for gratuitous use; and(ii)To prohibit the sale and use of water for the purpose of business;(b)The power of the Board to take charge of private connections;(c)The prohibition of fraudulent and unauthorized use of water and the prohibition of tampering with meters;(d)The licensing of plumbers and fitters and for compulsory employment of licenced plumbers and fitters the terms and conditions of such licences and the suspension or cancellation thereof.(3)In making any regulation under this section the Board may provide that a breach thereof shall be punishable with fine which may extend to one thousand rupees and in case of continuing breach with the additional fine which may extend to one hundred rupees for every day during which the breach continues after the receipt of a notice from the Board to discontinue such breach.
