Section 69 in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
69. Power of owner of premises to lay sewer through land belonging to other person.
(1)If it appears to the Board that during the construction the only technically feasible alternative means of sewerage of any premises is by laying any sewer over, under, along or across the immovable property of another person, the Board may, by order in writing authorise the owner of the premises to lay or carry such sewer over, under, along or across such immovable property;Provided that before making any such order the Board shall give to the owner of the immovable property a reasonable opportunity of showing cause within such time as may be prescribed by regulation made in this behalf as to why the order should not be made:Provided further that the owner of the premises shall not acquire any right other than a right of user in the property over, under, along or across which, any such or line is laid.(2)Upon the making of an order under sub-section (1) the owner of the premises may, after giving reasonable notice of his intention so to do, enter upon the immovable property with assistants and workmen at any time between sunrise and sunset for the purpose of laying a sewer over, under, along or across such immovable property or for the purpose of repairing the same.(3)In laying a sewer under this section as little damage as possible shall be done to the immovable property and the owner of the premises shall-(a)Cause the sewer to be laid with least practicable delay;(b)fill in, reinstate and make good at his own cost and with the least practicable delay, any land opened, broken up or removed for the purpose of laying such sewer; and(c)pay compensation to the owner of the immovable property and to any other such person who sustain damage by reason of the laying of such sewer;(4)If the owner of the immovable property over, under, along or across which a sewer has been laid under this section whilst such immovable property was not built upon, desires to erect any building on such property, the Board shall, by notice in writing require the owner of the premises to close, remove or divert the sewer in such manner as shall be approved by it and to fill in, reinstate and make good the immovable property as if the sewer had not been laid over, under, along or across the same:Provide that no such requisition shall be made unless in the opinion of the Board it is necessary or expedient for the construction of the proposed building or the safe enjoyment thereof that the sewer should be closed, removed or diverted.
