Section 32(3) in Hyderabad Metropolitan Water Supply and Sewerage Act, 1989
(3)The owner of every premises having more than one storey and connected with water supply from the communication pipe at the ground level shall on and after the commencement of this Act and within a period of sixty days therefrom provide a sump and set up electrical pump or other contrivances of adequate capacity and such other arrangements as prescribed, to pump the water to the top most storey of such premises.
