Section 22 in Hyderabad Metropolitan Water Supply and Sewerage Act, 1989
22. Payment to be made for water supplied.
- Notwithstanding anything contained in this Act or any law, contract or other instrument, for all water supplied under this Act, payment shall be made at such rates, at such times and under such conditions as may be prescribed by regulations; and different rates, may be prescribed for supply of water for different purposes and for different quantities.
