Section 23 in Hyderabad City Water Supply Act 1954
23. Power to make rules.
(1)The Government may make rules for carrying into effect the provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing power such rules may be made with regard to-(a)the procedure relating to applications for pipe connections and the fees to be paid for such applications;(b)the fixing of meters and the repairs hereto;(c)the method and conditions for sending of the bills and the manner of payment of rate and other dues and the manner of payment thereof;(d)the charge for bulk supplies made to commercial and industrial concerns or factories;(e)fees to be charged for boring pipes and for the restoration of pipe connections.
