Section 76 in Hyderabad Metropolitan Water Supply and Sewerage Act, 1989
76. Bye-laws regarding sewage.
- Subject to the provisions of rules and regulations, the Board may, after previous publication make bye-laws to provide for,-(a)the nature of works in respect of which a certificate from a licenced Engineer or plumber is necessary;(b)the regulation or prohibition of the discharge or deposit of offensive or obstructive matter, polluted and obnoxious matters into sewers;(c)the regulations in any manner not specifically provided for in this Act of the construction, alternation, maintenance, preservation, cleaning and repairs of sewers, ventilation shafts, pipes, latrine pits, soak pits, urinals, cesspools and other sewerage works;(d)the cleaning of sewers;(e)the prohibition of erection of building structures over sewers without the permission of the Board;(f)the connection of private drains with Board sewers;(g)the location and construction of cesspools; latrine pits and soak pits etc;(h)the covering and ventilation of cesspools, latrine pits and soak pits etc;(i)the period or periods of the day during which trade effluent may be discharged from any trade premises into Board sewers;(j)the exclusion from trade effluent of all condensing matter;(k)the elimination from trade effluent before it enters a Board sewer, of any constituent which in the opinion of the Board would, either alone or in combination with any matter with which it is likely to come into contact while passing through Board sewers, injure or obstruct those sewers or make specially difficult or expensive the treatment or disposal of the sewage from those sewers;(l)the maximum quantity of trade effluent which may, without any consent or permission, be discharged from any trade premises into Board sewers on anyone day and the highest rate at which trade effluent may, without such consent or permission, be discharged from any trade premises into Board sewers;(m)the regulation of the temperature of trade effluent at the time of its discharge into Board sewers and the securing of the neutrality of trade effluent (that is to say, that it is neither acidic nor alkaline) at the time of such discharge;(n)the provision and maintenance of such an inspection chamber or manhole as will enable a person readily to take at any time samples of what is passing into Board sewers from trade premises; and(o)the provision and maintenance of such meters as may be required to measure the volume of any trade effluent being discharged from any trade premises into Board sewers, and the testing of such meters.
