Section 62 in Hyderabad Metropolitan Water Supply and Sewerage Act, 1989
62. Power of Board to close or limit the use of private sewerage in certain cases.
- Where a sewer connecting any premises with a Board sewer is sufficient for the effectual drainage of such premises and is otherwise unobjectionable but is not, in the opinion of the Board adopted to the general system of sewerage in the Hyderabad Metropolitan area it may, by written notice addressed to the owner or occupier of the premises direct,-(a)that such sewer be closed, discontinued or destroyed and that any work necessary for that purpose be done; or(b)that such sewer shall, from such date as may be specified in the notice, be used for filth and polluted water only or for rain water and unpolluted sub-soil water only:Provided that-(i)no sewer may be closed, discontinued or destroyed by the Board under clause (a) except on condition of its providing another drain equally effectual for the drainage of the premises except rain water and communicating with any Board sewer which it thinks fit; and(ii)the expenses of the construction of any drain so provided by the Board and of any work done under clause (a) shall be borne by the Board.
