Section 15 in Hyderabad City Water Supply Act 1954
15. Power to cut off private water supply or to turn off water.
(1)The Department may cut off water connection to any premises to which water supply is furnished or turn off the water from such premises in any of the following cases :-(a)in default of the payment of the rate, charges for work done or repairs carried out or any other dues payable in pursuance of the provisions contained in sections, 4, 6, 7, 8, 9, 10 or 11 within thirty days after a notice of demand for such rate, charges or dues as has been duly presented;(b)if the consumer fails to comply with any requisition made by the Department under section 11, sub-section (2) of section 13 or any other provisions under this Act or the rules made thereunder;(c)if after receipt of a written notice from the authority to refrain from so doing, the consumer -(i)continues to use the water or permits the same to be used in contravention of any rule or condition made with regard to the use thereof; or(ii)wilfully or negligently damages any pipe, meter or fitting within his premises.(2)The expenses of cutting off the connection or of turning off the water in any such case as aforesaid shall be paid by the consumer.
