Section 31 in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
31. Provision of fire hydrants.
(1)The Public Health Engineer in charge of water supply shall fix hydrants on water mains (other than trunk mains) at such places as may be most convenient for affording a supply of water for extinguishing any fire and shall keep in good order and from time to time renew every such hydrant. Every such hydrant shall be denoted by letters, marks or figures displayed prominently on some wall, building or other structure near such hydrant.(2)As soon as any such hydrant is fixed, the Public Health Engineer in charge of water supply shall deposit a key thereof at such place where a public fire engine is kept and in such other places as he deems necessary.(3)The Board may at the request and expense of the owner or occupier of any factory, workshop, trade premises or place or business, situated in or near a street in which a pipe is laid (and not being a trunk main and being of sufficient dimensions to carry a hydrant), fix on the pipe and keep in good order and from time to time renew one or more fire hydrants, to be used only for extinguishing fires as near as conveniently may be to that factory, workshop, trade premises or place of business.(4)The Board shall allow all persons to take water for extinguishing fire from any pipe on which a hydrant is fixed without any payment.
