Section 64 in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
64. Sewerage and rain water for drains to be distinct.
- Whenever it is provided in this chapter that step shall or may be taken for the effectual drainage of any premises, it shall be competent to the Board to require that there shall be one drain for filth and polluted water and an entirely distinct drain for rain water and unpolluted sub-soil water or both rainwater unpolluted sub-soil water each emptying into separate Board sewer or Corporation drain or other suitable places.
