Section 63 in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
63. Use of sewer by a person other than the owner.
(1)Where the Board either on receipt of an application from the owner of any premises or otherwise, is of the opinion that the only technically feasible alternative means of effectual drainage of the premises into a Board sewer is through a drain belonging to another person, the Board may by notice in writing the owner of such drain to show cause a period specified in the notice as to why an order under this section should not be made.(2)Where no cause is shown in the specified period or the cause shown appears to the Board to be invalid or insufficient, the Board may, by order in writing, either authorize the owner of the premises to use the drain or declare him to be a joint owner thereof.(3)An order made under sub-section (2) may contain direction as to:(a)the payment of rent or compensation by the owner of the premises;(b)the construction of a drain for the premises for the purpose of connecting it with the aforesaid drain;(c)the entry upon the land in which the aforesaid drain is situated with assistants and workmen at all reasonable hours for inspection;(d)the respective responsibilities of the parties for maintaining, repairing, flushing, cleaning and emptying the aforesaid drain.
