Section 50(3) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
(3)In making any regulation under this section the Board may provide that a breach thereof shall be punishable with fine which may extend to one thousand rupees and in case of continuing breach with the additional fine which may extend to one hundred rupees for every day during which the breach continues after the receipt of a notice from the Board to discontinue such breach.
