Section 82 in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
82. License and written permission.
(1)Whenever it is provided in this Act or any rule or regulation made there under that licence or a written permission may be granted for any purpose, such licence or written permission shall be signed by the Public Health Engineer or by the officer empowered to grant the same under this Act or the rules or regulations made there under and shall specify in addition to any other matter required to be specified under any other provisions of this Act or any provision of any rule made there under-(a)The date of grant thereof;(b)The purpose and the period, if any, for which it is granted;(c)Restrictions or conditions, if any subject to which it is granted;(d)The name and the address of the person to whom it is granted; and(e)The fee, if any paid for the licence or written permission.(2)Except as otherwise provided in this Act or any rule or regulation made there under, for every such licence or written permission, a fee may be charged at such rate as may, from time to time, be fixed by the Board and such fees shall be payable by the person to whom the licence or written permission is granted.(3)Save as otherwise provided in this Act or any rule or regulation made there under any licence or written permission granted under this Act or any rule or regulation made there under may at any time be suspended or revoked by the Board or by the Officer by whom it was granted, if it or he is satisfied that it has been secured by the grantee through misrepresentation or fraud or if any of its restriction or conditions, has been infringed or evaded by the grantee or if the grantee has convicted for the contravention of any of the provisions of this Act or any rules or regulations made there under relating to any matter for which the licence or permission has been granted.Provided that-(a)Before making any order of suspension or revocation, reasonable opportunity shall be afforded to the grantee of the licence or the written permission to show cause why it should not be suspended or revoked;(b)Every such order shall contain a brief statement of the reasons for the suspension or revocation of the licence or the written permission;(4)When any such licence or written permission is suspended or revoked, or when the period for which the same was granted has expired the grantee shall, for all purposes of this Act or any rule made there under be deemed to be without a licence or written permission until such time as the order suspending or revoking the licence or written permission is rescinded or until the licence or written permission is renewed.(5)Every grantee of any licence or written permission under this Act shall at all reasonable times, while such licence or written permission remains in force; if so required by the Board or the authority by whom it was granted, produce such licence or written permission.
