Section 162 in Andhra Pradesh Municipalities Act, 1965
162. Prohibition against making connection with mains without permission.
(1)No person shall, without the permission of the Commissioner make any connection with any municipal cable, wire, pipe, drain, channel or with the connection of any other person.(2)The Commissioner may by notice require any connection made in contravention of Sub-section (1) to be demolished, removed, closed, altered or remade.
