Section 60(1) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
(1)In areas in which Board sewers are provided, it shall not be lawful to erect or to re-erect any premises or to occupy any such premises unless,(a)a sewer be constructed of such size, materials and descriptions, at such levels and with such fall as shall appear to the Board to be necessary for the effectual sewerage of such premises;(b)there have been provided and set upon such premises such appliances and fitting as may appears to the Board to be necessary for the purpose of gathering or receiving the filth and any other polluted and obnoxious matter from and conveying the same off, the said premises and of effectually flushing the drain of the said premises and every fixture connected therewith.
