Section 53 in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
53. Vesting of sewerage and sewage treatment works.
(1)On and from the date of commencement of this chapter, all public sewers and other sewers and sewerage disposal works and other sewerage works, materials and things appertaining thereto within or outside the Hyderabad Metropolitan area, shall vest in the Board, and be subject to its control(2)All the public and other sewers which are vested in the Board are hereafter in this, Act referred to as Board sewers.(3)For the purpose of enlarging, deepening or otherwise repairing or maintaining any such sewer or sewerage disposal work, so much of the sub-soil appertaining thereto as may be necessary for the said purpose shall be deemed to vest in the Board.(4)All sewers and ventilation shafts, pipes and all appliances and fittings connected with the sewerage works constructed, erected or set-up whether-(a)before or after the commencement of this Act; and(b)for the use of the owner or occupier of such premises or not, shall vest in the Board.(5)All sewerage house connection, including those of owners or occupiers of domestic, commercial, industrial trade or business whether within or without the premises to which they belong, with the Board sewers shall be under the control of the Board, but shall be altered repaired and kept in proper, order at the expense of the owner or occupier to which they belong, or for the use of which they were constructed and in conformity with the regulations made in that behalf.
