Section 102 in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
102. [ Prosecutions] [Dy. General Manager (E) O&M Substituted Divs. have been authorized vide B.P. No. 139 dated 27.8.2013.].
- Save as otherwise provided in this act, no Court shall proceed with the trial of any offence made punishable by or under this Act or any rule or regulation except on the complain of or upon information received from, the Public Health Engineer or any officer authorized by the Board by a general or special order in this be half.
