Section 50(2) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
(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.
