Section 200 in Greater Hyderabad Municipal Corporation Act, 1955
200. Water tax on what premises levied.
- Subject to the provisions of section 227 the water tax shall be levied only in respect of premises,-(a)to which private water supply is furnished from, or which are connected by means of communication pipes with, any [Board Water Works] [Substituted by Act No.6 of 1982.]; or(b)which are situated in a portion of the city in which the Commissioner has given public notice that sufficient water is available from [Board Water Works] [Substituted by Act No.6 of 1982.] for furnishing a reasonable supply to all premises in the said portion.
