Section 30 in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
30. Power to lay service pipes etc.
(1)The Board may, in any street or any land referred to in clause (a) of sub- section (1) of section 29, whether within or without the local limits of the Hyderabad Metropolitan area, lay such service pipes with such stopcocks and other water fittings as it may deem necessary for supply of water to premises and may, from time to time, inspect, repair, alter or renew and may, at any time, remove any service pipe laid in such street or land whether under this Act or otherwise.(2)where a service pipe has been lawfully laid in, over or on the land not forming part of a street or land referred to in subsection (1), such officers as the Board may authorize, from time to time, enter upon that land and inspect, repair, alter, renew or remove the pipe or lay a new pipe in substitution thereof but shall pay compensation for any damage done in the course of such action.
