Section 88 in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
88. Regard to be had to social or religious usages.
- When any placed used as a human dwelling is entered under this Act, due regard shall be paid to the social and religious customs and usages of the occupants of the place entered, no apartment in the actual occupancy of a female shall be entered or break open until she been informed that she is at liberty to withdraw and every reasonable facility has been afforded to her for withdrawing.
