Section 339(4) in Greater Hyderabad Municipal Corporation Act, 1955
(4)No person shall permit any such work to be used as a drain or part of a drain until -(a)the permission referred to in proviso (b) to subsection (3) has been received; or(b)the Commissioner has failed for fourteen days after receipt of the notice of the completion to intimate as aforesaid his refusal of permission for filling in or covering over of such work.
