Section 59(1) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
(1)Where any premises are in the opinion of the Board, without sufficient means of effectual drainage and a Board sewer or sewer or some place approved by the Board for the discharge of filth and other polluted and obnoxious matter is situated at a distance of not exceeding thirty five meters from any part of the said premises it may, by written notices, require the owner of the said premises:-(a)to make a drain emptying into such Board sewer or place;(b)to construct a closed cesspool or soakage pit and fittings as may appear to the Board necessary for the purpose of gathering and receiving the filth and other polluted and obnoxious matter from and conveying the same off, the said premises and of effectually flushing such drain and every fixture connected therewith;(c)to remove any existing drain or other appliances or things used or intended to be used for sewerage work;(d)to provide a closed drain in substitution of open drain or to provide such other appliance or thing either newly or in substitution of any existing appliance or thing or to provide both a closed drain and such other appliance or thing in substitution of the existing open drain and other appliance or thing which is or is likely to be injurious to health;(e)to provide and set up all such appliances and fittings as may appear to the board to be necessary for the purpose of gathering and receiving the waste water from floors and galleries of buildings when they are washed, and conveying the same through spouts by down take pipes as to prevent such waste water from discharging directly on street or inside any lower portion of the premises;(f)to carry out any work to improve or remodel an existing drain which is inadequate, in sufficient or faulty.
