Section 54 in Hyderabad Metropolitan Water Supply and Sewerage Act, 1989
54. Certain matters not to be passed into Board sewers and sewage treatment works.
- Save as otherwise provided in the Water (Prevention and Control of Pollution) Act, 1974, (Central Act 6 of 1974) relating to discharge and disposal of industrial effluents and other objectionable effluents, no person shall throw, empty, or turn into any Board sewers, referred to in section 53,-(a)any matter likely to damage or interfere with the free maintenance or execution or otherwise to effect pre-judicially the progress of work; or(b)any roof water pipe; or(c)any chemical, refuse or waste water or steam or any other industrial effluent from any type of industry, trade and business which may cause danger or nuisance or may be prejudicial to the health; or(d)any dangerous petroleum or petroleum products.Explanation. - In this section the expression "dangerous petroleum" has the same meaning as assigned to it in the Petroleum Act, 1934 (Central Act 30 of 1934).
