Section 51 in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
51. Bye-laws regarding water supply.
- Subject to the provisions of the rules and regulations, the Board may, after previous publication make bye-laws to provide for-(a)The connection of water supply pipes for conveying to any premises a supply of water from water works of the Board;(b)The making and renewing of connections with such water works;(c)The power of the Board to alter the position of connections;(d)The equitable distribution of water supplied to occupiers;(e)The size, material, quality and description and position of the pipes and fittings to be used for the purpose of any connection with or any communication from any water works of the Board and the stamping of pipes and fittings and fees for such stamping;(f)The size, material, quality and description of pipes, cistern and fittings which are found on an examination under the provisions of this Act, to be so defective that they cannot be effectively repaired;(g)The provision and maintenance of meters when water is supplied by measurement;(h)The maintenance of pipe cistern and other water works;
