Section 38(2) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
(2)No person shall willfully or negligently cause or suffer any water fitting which he is liable to maintain-(a)to be or remain so out of order or so in need of repair; or(b)to be or remain so constructed or adopted or to be so used, that the water supplied to him by the Board is or is likely to be wasted, misused or unduly consumed or contaminated before use, of that foul air or any impure matter is likely to return into any pipe belonging to or connected with a pipe belonging to the Board.
