Section 58 in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
58. Application by owners and occupiers to connect into Board sewer.
(1)Subject to such condition as may be prescribed by regulations made in this behalf, the owner or occupier or any premises having a private drain, or the owner of any private drain within the Hyderabad Metropolitan area shall apply to the Board and obtain sanction to have his drain made to communicate with the board sewers and thereby discharge foul water and sullage water from the premises of private drain:Provided that nothing in this sub-section shall entitle any person to discharge directly or indirectly into any Board sewer,-(a)Any effluent from any trade, business or industrial premises except in accordance with the regulation made in this behalf; or(b)Any liquid or other matter the discharge of which into Board sewers is prohibited by or under this Act or any other law.(2)Any person desirous of connecting his private drain, with the Board sewer under sub-section (1) shall give to the Board notice of his proposals, and at any time within one month after receipt thereof, the Board may by notice to him refuse to permit the communication to be made, if it appears to it that the mode of construction or condition of the sewer is such that the making of the communication would be prejudicial to the sewerage system and for the purpose of examining the mode of construction and condition of the sewer it may, if necessary, require it to be laid open for inspection.(3)The Board may, if it thinks fit, construct such part of the work necessary for connecting a private drain with a Board sewer as is in or under a public street and in such a case, the expenses incurred by the Board shall be paid by the owner or occupier of the premises or as the case may be the owner of the private drain and shall be recoverable from the owner be the owner or occupier as an arrear of water rate payable under this Act.
