Section 73(2) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
(2)No sewerage connection shall be given to the owner or occupier of premises unless the internal sewerage connection of such premises has been duly executed in accordance with the standard specifications prescribed under this Act:Provided that, such certificate shall not be necessary in respect of trivial nature of work as provided by the regulations or as the case may be the bye-laws made in this behalf
