Section 72 in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
72. Power to examine and test sewers etc., believed to be defective.
(1)Where it appears to the Board that there are reasonable grounds for believing that a private sewer or cesspool is in such condition as to be prejudicial to health or a nuisance or that a private sewer communicating directly or indirectly with a Board sewer is so defective as to admit subsoil water, it may examine its condition and for that purpose may apply for any test; other than a test by water under pressure, and if it deems it necessary, open the ground(2)If on examination the sewer or cesspool is found to be in proper condition, the Board shall, as soon as possible, re-instate any ground which has been opened by it and make good the damage done by it.
