Section 39 in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
39. Power to enter premises to detect waste or misuse of water.
- The public Health Engineer in charge of water supply or any other officer authorized by the Board may, between sunrise and sunset, enter any premises supplied with water by the Board in order to examine if there is any waste or misuse of such water and the public health Engineer in charge of water supply or such other officer shall not be refused entry into the premises, nor shall be obstructed by any person in making his examination.
