Section 99 in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
99. Mode of recovery of dues.
- Any sum due to the Board on account of any charge, costs, expenses fees, rates or rent or on any other account under this Act or any rule, regulation, bye-law or order made there under may without prejudice to any other mode of recovery, be recovered from any person from whom such sum is due-(a)[ As if it were an arrear of land revenue; or] [Powers have been delegated to the General Managers (Engg) O&M Divisions under the AP RR Act vide GO Ms. No. 325 Rev (LR-2) Department dated 18-6-20134.](b)On application to any Judicial Magistrate, by such Magistrate as if it were a fine imposed by him.
