Section 67(2) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
(2)If any private street be constructed or any building, wall, fence or other structure be erected over the works mentioned in sub-section(1) without the permission, the board may remove or otherwise deal with the same as it deems fit and the expenses thereby incurred shall be paid by the persons contravening the provisions of sub-section (1) and recoverable in the same manner as an arrears of water charges under this Act.
