Section 33 in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
33. Supply of Water.
- The Public Health Engineer in charge of water supply or any other officer authorized by him in this behalf, may permit the owner, lessee or occupier of any premises to connect the premises by means of supply pipes for conveying to the premises the supply of water for his domestic purpose from water works of the Board subject to conditions and requirement laid down in the rules made in this behalf.
