Section 58(3) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
(3)The Board may, if it thinks fit, construct such part of the work necessary for connecting a private drain with a Board sewer as is in or under a public street and in such a case, the expenses incurred by the Board shall be paid by the owner or occupier of the premises or as the case may be the owner of the private drain and shall be recoverable from the owner be the owner or occupier as an arrear of water rate payable under this Act.
