LexThe Hyderabad Metropolitan Water Supply and Sewerage Act, 1989.
Telangana · state statute
Open in Lexace · Ask the AI about this actTHE HYDERABAD METROPOLITAN WATER SUPPLY AND
SEWERAGE ACT, 1989.
(ACT NO. 15 OF 1989)
ARRANGEMENT OF SECTIONS
Sections
CHAPTER - I
PRELIMINARY
1. Short title, extent and commencement.
2. Definitions.
CHAPTER-II
ESTABLISHMENT OF THE BOARD
3. Constitution and composition of the Hyderabad
Metropolitan Water Supply and Sewerage Board.
4. Authentication of orders and other instruments of
the Board.
5. Meetings of the Board.
6. Appointment of staff.
7. General Duties of the Board.
CHAPTER - III
BOARD’S FINANCE, ACCOUNTS AND AUDIT
8. General Principles of Board’s Finances.
9. Annual Financial Statement.
10. Restriction on unbudgeted expenditure.
11. Subventions and loans to the Board.
12. Powers of Board to borrow.
13. Guarantee of Loans.
14. Depreciation Reserve.
2 [Act No. 15 of 1989]
15. Improvements Reserve.
16. Accounts and audit.
CHAPTER - IV
WATER SUPPLY
17. Vesting of works on Board.
18. Construction of water works.
19. Trespass on water supply premises.
20. Prohibition of building over water mains.
21. Control over house connections.
22. Payment to be made for water supplied.
23. Water supply for domestic consumption.
24. Supply of water for domestic purpose not to
include any supply for certain specified purposes.
25. Water supplied for domestic purposes not to be
used for non-domestic purposes.
26. Power to supply water for non-domestic purposes.
27. Supply of water in bulk to the Government,
Corporation and other local authorities.
28. Public water supply.
29. Power to lay mains.
30. Power to lay service pipes etc.
31. Provision of fire hydrants.
32. Power to require owners of premises to set up
pumps etc.
33. Supply of Water.
34. Power to require separate service pipes.
35. Stopcocks.
[Act No. 15 of 1989] 3
36. Watermeters.
37. Presumption as to correctness of meters.
38. Prohibition of waste or misuse of water.
39. Power to enter premises to detect waste or misuse
of water.
40. Power to test water fittings.
41. Water pipes etc. not to be placed where water will
be polluted.
42. Power to cut off water supply.
43. Joint and several liability of owners and occupiers
for offence in relation to water supply.
44. Non-liability of Board when supply reduced or not
made in certain cases.
45. Rights of user of conduits lines, etc.
46. Power of owner of premises to place pipes through
land belonging to other persons.
47. Power to execute work after giving notice to the
person liable.
48. Work to be done by licenced Engineer or Plumber.
49. Prohibition of certain acts.
50. Regulations regarding water supply.
51. Bye-laws regarding water supply.
52. Penalties for certain offences.
CHAPTER V
SEWERAGE AND SEWAGE TREATMENT WORKS
53. Vesting of sewerage and sewage treatment works.
54. Certain matters not to be passed into Board sewers
and sewage treatment works.
4 [Act No. 15 of 1989]
55. Charges towards the use of sewerage cess.
56. Power to lay sewerage or sewage treatment work.
57. Power to lay service pipes.
58. Applications by owners and occupiers to connect
into Board sewer.
59. Drainage of undrained premises.
60. New premises not to be erected without drains or
sewers.
61. Power to drain group or block of premises by
combined operations.
62. Power of Board to close or limit the use of private
sewerage in certain cases.
63. Use of sewer by a person other than the owner.
64. Sewage and rain water for drains to be distinct.
65. Appointment of places for the emptying sewers and
disposal of sewage.
66. Connection with sewerage and sewage treatment
works not to be made without permission.
67. Buildings and private streets not to be erected or
constructed over the sewerage and sewage
treatment works vested with the Board.
68. Rights of user of property for sewerage and sewage
treatment works.
69. Power of owner of premises to lay sewer through
land belonging to other person.
70. Power to execute work after giving notice to the
person liable.
71. Power to affix shafts, etc. for ventilation of sewer or
cesspool.
[Act No. 15 of 1989] 5
72. Power to examine and test sewers, etc., believed to
be defective.
73. Work to be done by licenced Engineer or Plumber.
74. Prohibition of certain acts.
75. Regulations regarding sewage.
76. Bye-laws regarding sewage.
77. Punishment for certain offences.
CHAPTER VI
MISCELLANEOUS.
78. Annual reports, statistics and returns.
79. Power to make rules.
80. Power of Board to make regulations.
81. Directions by the Government.
82. Licence and written permission.
83. Power of entry and inspection.
84. Power to enter on adjoining land in relation to any
work.
85. Breaking into Building.
86. Time of making entry.
87. Consent ordinarily to be obtained.
88. Regard to be paid to social or religious usages.
89. Prohibition of obstruction or molestation in
execution of work.
90. Notice, etc., to fix reasonable time.
91. Signature on notice, etc., may be stamped.
92. Service of notice, etc.,
6 [Act No. 15 of 1989]
93. Service of bills for charges or, notice of demand by
ordinary post.
94. Power in case of non-compliance with notice etc.,
95. Liability of occupier to pay in default of owner.
96. Execution of work by occupier in default of owner
and deduction of expenses from rent.
97. Relief to agents and trustees.
98. Compensation to be paid by offenders for damage
caused by them.
99. Mode of recovery of dues.
100. General penalty.
101. Offences by companies.
102. Prosecutions.
103. Compounding of offence.
104. Arrest of offender.
105. Duties of Police Officers and employees of the
Corporation.
106. Validity of notices and other documents.
107. Admissibility of document or of entry as evidence.
108. Evidence of officers of Board.
109. Delegation of powers.
110. Chief controlling authority.
111. Appeals.
112. Revision.
113. Provisions to employees employed in connection
with water supply and sewerage undertakings.
114. Members, Officers and employees of the Board to
be public servants.
[Act No. 15 of 1989] 7
115. Protection of action done in good faith.
116. Notice to be given of suits.
117. Continuation of appointments, notifications, rules,
bye-laws etc.
118. Power of Government to make certain
supplemental orders.
119. Savings.
120. Amendment of Act 30 of 1988.
First Schedule.
Second Schedule.
THE HYDERABAD METROPOLITAN WATER SUPPLY AND
SEWERAGE ACT, 1989.1
ACT No. 15 OF 1989.
CHAPTER - I
PRELIMINARY
1. (1) This Act may be called the Hyderabad Metropolitan
Water Supply and Sewerage Act, 1989.
(2) It extends to th e whole of the Hyderabad
Metropolitan area.
(3) It shall come into force on such date as the
Government may, by notification appoint, and they may
appoint different dates for dif ferent provisions or different
chapters.
2. (1) In this Act, unless the context otherwise requires,-
(a) “Board” means the Hyderabad Metropolitan Water
Supply and Sewerage Board constituted under section 3;
(b) “bye-laws” means bye -laws made by the Board
under this Act;
(c) “Chief Engineer ” means the officer appointed or
authorised by the Board to perform the functions o f the
1. The Hyderabad Metropolitan Water Supply and Sewerage Act, 1989
received the assent of the Governor on the 30th June, 1989. The said
Act in force in the combined State, as on 02.06.2014, has been adapted
to the State of Telangana, under section 101 of the A ndhra Pradesh
Reorganisation Act, 2014 (Central Act 6 of 2014) vide. the Telangana
Adaptation of Laws (No.2) Order, 2016, issued in G.O.Ms.No.46, Law (F)
Department, dated 01.06.2016.
Short title, extent
and
commencement.
Definitions.
2 [Act No. 15 of 1989]
Chief Engineer under this Act and includes an Officer placed
in additional charge of the duties of the Chief Engineer;
(d) “communication pipe” means-
(i) where the premises supplied with water about on
the part of the stre et in which the main is laid, and the
service pipe enters t hose premises otherwise than through
the outer wall of a building on the street and has a stopcock
placed in those premises and as near to the boundary of
that street as is reasonably practicable, so much of the
service pipe as lies between the main and that stopcock;
(ii) in any other case, so much of the service pipe as
lies betw een the main and the boundary of the street in
which the main is laid and includes the ferrule at the junction
of the service pipe with the main, and also-
(a) where the communi cation pipe ends at a
stopcock that stopcock; and
(b) any stopcock fitted on the communication pipe
between the end thereof and the main;
(e) “Government” means the State Government;
(f) “Hyderabad Metropolitan area ” means the area of
the Hyderabad Urban district and includes such other areas
adjacent thereto as the Government may, by notification
from time to time, specify;
(g) “licenced Engi neer or Plumber ” means a person
licenced under the provisions of this Act as an Engineer or
Plumber;
(h) “local authority” means,-
[Act No. 15 of 1989] 3
(i) a m unicipal corporation constituted under the
law relating to municipal corporation for the time being in
force;
(ii) a municipal council constituted under the
2[Telangana Municipalities Act, 1965];
(iii) a can tonment Board constituted under 3the
Cantonments Act, 1924;
(iv) a Manda l Praja Parishad, a Zilla Praja Parishad
or a Zilla Abhivrudhi Sameeksha Mandali constituted under
the 4[Andhra Pradesh Mandala Praja Parishads, Zilla Praja
Parishads and Zilla Abhivrudhi Sameeksha Mandals Act,
1986]; and
(v) a g ram panchayat or a township const ituted
under the 4[Andhra Pradesh Gram Panchayats Act, 1964];
(i) “main” means a pipe laid for the purpose of giving
a general supply of water as distinct from a supply to
individual consumers and includes any apparatus used in
connection with such a pipe;
(j) “notification” means a notificat ion published in the
5Telangana Gazette; and the word “notified” shall be
construed accordingly;
2. Substituted by G.O.Ms.No.142, MA &UD (F2) Department, dated
29.10.2015.
3. See now the provisions of the Cantonments Act, 2006 (Central Act 41
of 2006) wherein this Act has been repealed.
4. Act No.13 of 1994 has to be referred, since these two Acts were
repealed by the said Act.
5.Substituted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.
Act VI of 1965.
Central Act 2 of 1924.
Act 31 of 1986.
Act 2 of 1964.
4 [Act No. 15 of 1989]
(k) “prescribed” means prescribed by rules made by
the Governmen t or the regulations mad e by the Board, as
the case may be, under this Act;
(l) “Public Health Engineer ” means an officer
appointed by the Board to be the Public Health Engineer to
discharge the duties of sanitation and water supply under
the provisions of this Act and includes a ny officer placed
incharge of the duties of the Public Health Engineer;
(m) “Schedule” means the Schedule append ed to
this Act;
(n) “service pipe ” means so much of any pipe for
supplying water from a main to any premises as is subject
to water pressure from that main, or would be so subjected
but for the closing of some tap;
(o) “sewer” means a closed condu it for carrying off
sewage, sullage, rain water, polluted water, waste water or
sub-soil water;
(p) “shed” means a slight or temporary structure for
shade or shelter;
(q) “State” means the State of 6Telangana;
(r) “supply pipe” means so much of any service pipe
as is not a communication pipe;
(s) “trade premises” means any premises used or
intended to be used for carrying on any trade, industry or
company;
6. Substituted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.
[Act No. 15 of 1989] 5
(t) “trade refuse ” means the refuse of any trade or
industry;
(u) “trunk main ” means a main constructed for the
purpose of conv eying water from a source of supply to a
filter or reservoir or from one filter or reservoir to another
filter or reservoir, or for the purpose of conveying water in
bulk from the pa rt of the limits of supply to another part of
those limits, or for the purpose of giving or taking a supply
of water in bulk;
(v) “Water fittings” includes pipes (other than mains),
taps, cocks, valves, ferrules, meters, cisterns, baths and
other similar apparatus used in connection wi th the supply
and use of water.
(2) All words and expressions used in this Act and not
defined, but defined in 7the Hyderabad Municipal
Corporations Act, 1955, shall have the meanings
respectively assigned to them in that Act.
CHAPTER - II
ESTABLISHMENT OF THE BOARD
3. (1) (a) The Government shall, as soon as may be after
the commencement of this Act by notification constitute a
Board by the name of “The Hyderabad Metropolitan Water
Supply and Sewerage Board”;
(b) The Board shall be a body corporate having
perpetual succession and a common seal, with power,
subject to the provisions of this Act and the rules made
thereunder, to acquire hold and dispose of property, and
enter into contracts, and shall by the said name sue and be
sued;
7. Changed as the Greater Hyderabad Municipal Corporation Act, 1955.
Constitution and
composition of
the Hyderabad
Metropolitan
Water Supply and
Sewerage Board.
Act II of 1956.
6 [Act No. 15 of 1989]
(c) For the purposes of this Act and the Land
Acquisition Act, 1894, the Board shall be deemed to be a
local authority.
(2) The Board shall consist of the following:-
(a) Chief Minister Ex-Officio
Chairman;
(b) Minister for Municipal
Administration.
Ex-Officio
Vice-
Chairman;
(c) Secretary to Government, Housing
Municipal Administration and
Urban Development Department.
Ex-Officio
Director;
(d) Secretary to Government, Finance
Department.
Ex-Officio
Director;
(e) Secretary to Government,
Irrigation Department.
Ex-Officio
Director;
(f) 8[Commissioner, Municipal
Corporation of Hyderabad].
Ex-Officio
Director;
(g) Chairman, 9Telangana State
Pollution Control Board.
Ex-Officio
Director;
(h) Director, Medical, Health and
Family Welfare Services.
Ex-Officio
Director;
(i) A Chief Engineer of the Board to
be appointed by the Government.
Director;
8. Now, the Greater Hyderabad Municipal Corporation.
9. Substituted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.
Central Act 1 of 1894.
[Act No. 15 of 1989] 7
(j) One Person nominated by the
Government of the rank of
Additional Accountant General
drawn from either I.A. & A.S. or
any financial institution or a
Chartered Accountant with not
less than twenty years of
experience in the field of finance
and accounts.
Director;
10[(ja) Four persons to be nominated by
the Government from the category
of Mayors/Chairpersons/elected
members of the Greater
Hyderabad Municipal Corporation
and Municipalities falling within the
area of the Board.]
Directors
(k) One person of the I.A.S. cadre to
be nominated by the Government.
Mananging
Director;
(3) No act done by the Board shall b e called in question
on the ground only of the existence of any vacancy or any
defect in the constitution of the Board.
4. All orders and decisions of the Boa rd shall be
authenticated by the signature of the Man aging Director or
any other Director authorised by the Board in this behalf and
all other instruments issued by the Bo ard shall be
authenticated by the signature of such Director or Officer of
the Board as may be authorised by the Board in this behalf.
5. (1) The Board shall hold ord inary meetings at such
intervals as may be provided in the regulations and a
10. Clause (ja) of sub -section (1) of section 2 added by Act No.28 of
2007.
Authentication of
orders and other
instruments of the
Board.
Meetings of the
Board.
8 [Act No. 15 of 1989]
meeting may be convened by the Managing Director at any
other time for the transaction of urgent business.
(2) The number of Directors n ecessary t o constitute a
quorum at a meeting and the procedure to be followed
thereat shall be such as may be provided in the regulations.
6. (1) The Board may appoint a Chief Engineer , Public
Health Engineer, and such other officers and employees as
may be required to enable the Board to carry out its
functions under this Act:
Provided that the appointment of the Chief Engineer and
the Public Health Engineer shall be made in consultation
with the Government.
(2) The Board may, subject to such conditions as may
be prescribed by regulations from time to time appoint
qualified persons to be as consultants to the Board and pay
them such remuneration as it think proper.
7. (1) It shall be the duty of the Board to provide for:-
(a) th e supply of p otable water, including pIanning,
design, construction, mai ntenance, operat ion and
management of water supply system; and
(b) sewerage, sewage disposal and sewage
treatment works including pl anning, design, construction,
maintenance, opera tion and managemen t of all sewerage
and sewage treatment works;
in the Hyderabad Metropolitan area.
Appointment of
staff.
General Duties of
the Board.
[Act No. 15 of 1989] 9
(2) For the efficient, discharge of the dut ies entrusted to
it, the Board shall exercise such powers and perform such
functions as are conferred or imposed by or under this Act:
Provided that no scheme, the es timated cost of which
exceeds rupees ten crores shalI be carried out by the Board
except with the previous approval of the Government.
11[(3) The Board shall involve Greater Hyderabad
Municipal Corporation and all the Municipalities falling within
the area of the Board in the preparation and implementation
of major water supply and sewerage projects.]
CHAPTER - III
BOARD‟S FINANCE, ACCOUNTS AND AUDIT
8. For carrying on its operations under this Act the Board
shaII levy rates, fees, tariffs, rentals, deposits, contribu tions
and other charges, and may vary such rates, fees, tariffs,
rentals, deposits, contributions and other charges from time
to time in order to provide sufficient revenues,-
(a) to cover operating expenses, taxes and interest
payments and to provide for adequate main tenance and
depreciation;
(b) to meet repayments of loans and other borrowings;
(c) to finance normal year to year Improvements;
(d) to provid e for further capital works as are necessary
from time to time; and
(e) to provide for the cost of such other purposes
beneficial to the promotion of water supply and construction
11. Sub-section (3) of section 7 inserted by Act No.28 of 2007.
General Principles
of Board‟s
Finances.
10 [Act No. 15 of 1989]
of sewerage and sewage treatment works in the Hyderabad
Metropolitan area as the Board may determine.
9. (1) In February of each year, the Board shall submit to
the Government a s tatement, in the form prescribed by
regulations, of the e stimated capitaI and revenue receipts
and expenditure for the ensuring year.
(2) The said s tatement shall include a sta tement of the
salaries and allowances of Direc tors, Officers and
employees of the Board and of such o ther par ticulars as
may be prescribed by rules.
(3) The B oard may, at any tim e during th e year in
respect of which a s tatement under su b-section ( 1) has
been submitted, submit to the Government a supplementary
statement, and all the provisions of this section shall apply
to such statement as they apply to the statement under the
said sub-section.
10. (1) Except where in the opinion of t he Board
circumstances of extreme urgency have a risen, no sum
exceeding f ive la khs of rupees on account of recurring
expenditure or exceeding ten lakhs of rupees on account of
non-recurring expenditure shall be expended by the Board
in any year of account unl ess such sum has been included
in a statement submitted under sub -section ( 1) or s ub-
section(3) of section 9.
(2) Where any such sum is expended under
circumstances of ex treme urgency, a report thereon
indicating the source from which it is proposed to meet the
expenditure shall be made as soon as practicable to the
Government.
Annual Financial
Statement.
Restriction on
unbudgeted
expenditure.
[Act No. 15 of 1989] 11
11. (1) The Government may, ma ke subventions to the
Board for the purposes of this Act, on such terms and
conditions as the Government may determine.
(2) The Government may, from time to time, advance
loans to the Board for the purposes of this Act on such
terms and conditions as the Government may determine.
12. (1) The Board may, from time to time, with the previous
sanction of the Government and subject to the provisions of
this Act, and to such conditions as may be prescribed by
rules made in this behal f, borrow any sum required for t he
purposes of this Act.
(2) The Government may, by rules made for the
purposes of this section, empower the Board to borrow by
the issue of bonds or stocks or otherwise and to make
arrangements with bankers.
(3) The maximum amount which t he Board may at any
time raise as loan under sub -section (1) shall be ten cr ores
of rupees, unless the Gov ernment, by n otification f ix a
higher maximum amount.
(4) Stock issued by the Board, under this section shall
be issued , transferred, dealt with and redeemed in such
manner as may be prescribed by rules.
13. The Government may guarantee in such manner as they
think fit the payment of the principal and interest of any loan
proposed to be raised by the Board or of either the principal
or the interest.
12[14. (1) The Board sha ll every year provide out of its
revenues, depreciation in respect of each depreciable asset
12. Section 14 with marginal heading substituted by Act No.4 of 1997.
Subventions and
loans to the
Board.
Powers of Board
to borrow.
Depreciation
Reserve.
Guarantee of
Loans.
12 [Act No. 15 of 1989]
specified in column (1) of the First Schedule, so that the
depreciation provided in respect of such asset over the
period specified in column (2) accumulates to ninety
percent of the original cost of acquisition of the asset,
either,-
(a) in equal annual instalments in respect of each
such asset; or
(b) at a fixed annual percentage of the original cost of
acquisition during the year of acquisition and of the
depreciated value of the asset as at the end of the previous
financial years during each subsequent year.
(2) If any asset is sold, discarded, demolished or
destroyed during the year,-
(a) the excess, if any, of the written down value of
such asset over its sale proceeds or as the case may be its
scrap value shall be written off;
(b) the excess, if any, of the lower of the sale
proceeds and the cost of acquisition over the written down
value of the asset shall be accounted for as income during
such financial year; and
(c) the excess, if any, of the sale proceeds over the
cost of acquistion of the asset shall be credited to the capital
reserve of the Board;
in the financial year in which the asset is sold,
discarded, demolished or destroyed.]
15. The Board shall create a reserve for improvement works
and shall, at the end of every year, credit to such reserve
from i ts revenues, such percent age of the balance
remaining after m eeting i ts opera ting, maintenance and
Improvements
Reserve.
[Act No. 15 of 1989] 13
management expenses and af ter adequate provision is
made for depreciation, taxes, interest and amortization
payments on loans and other borrowings as the Board may
determine taking into consideration the improvem ent works
which the Board will have to execut e in order to provide
adequate water supply and sewage treatment works in the
Hyderabad Metropolitan area.
16. (1) The Board s hall cause p roper accounts and other
records in reIation thereto to be kept, including the proper
system of internal check and prepare an annual statement
of accounts, including the income and exp enditure account
and the balance sheet in such form as may be prescribed
by regulations.
(2) The accounts of the Board sha ll be audited by such
person as may be appointed by the Government and any
expenditure incurred in co nnection with such audi t shall be
payable by the Board to the Government.
(3) The person so appointed and any ot her person
authorised by him in connection with the audit of the
accounts of the Board sha ll have the same rights, privileges
and authority in connec tion with such audit as the
Comptroller and Auditor General of India has in connection
with the audit of Government accounts and in particular
shall have the right to demand the production of books,
accounts, connected vouchers and other documents and
papers, from any of the offices of the Board in connection
with the audit of accounts of the Board.
(4) The accounts of the Board as certified by the person
so appointed or any other person authorised by him in t his
behalf together with the audit report thereon shall be
forwarded annually to the Government and the Government
may issue such instructions to the Boa rd in respect there of
Accounts and
audit.
14 [Act No. 15 of 1989]
as they deem fit and the Board shall comply with such
instructions.
(5) The Gov ernment shall cause the accounts of the
Board to be published in the manner prescribed by rules
and make available copies thereof on sale at a reasonable
price fixed therefor.
CHAPTER - IV
WATER SUPPLY
17. On and from the date of co ming into force of this
chapter, all public reservoirs, tanks, cisterns, fountains, wells
and bore wells, pumps, pipes, taps, conduits and other
works connected with the supply of water to the Hyderabad
Metropolitan area, including the headworks, reservoirs and
the rising mains, and all bridges, buildings, machinery,
works, materials and other things connected therewith and
all land (not being private property) adjacent and
appertaining to the same, shall vest in the Board and be
subject to its control.
18. (1) The Board may construct, lay, or erect fiItration
plants, reservoirs, machinery, conduits, pipes, or other
works in any place in the State for supplying the Hyderabad
Metropolitan area with water and may provide, tanks ,
reservoirs, machinery, mains, fountains and other
conveniences within the Hyderabad Metropolitan area for
the use of the inhabitants.
(2) The Board may cause existing wat er works to be
maintained and supplied with water or it may close any such
works and substitute other such works and may cause them
to be maintained and supplied with water.
Vesting of works
on Board.
Construction of
water works.
[Act No. 15 of 1989] 15
19. No person shall , except with the p ermission duly
obtained from the Board or the Public Health Engineer,
incharge of water supply enter on land vested in the Board
along which a conduit or pipe runs or on any p remises
connected with the water supply.
20. (1) Without the permissi on of the Board the Public
Health Engineer incharge of water supply or any other
officer aut horised by the Board in th is behalf, no building ,
wall or other structure shall be newly erected and no street
shall be laid over any water main belonging to the Board.
(2) If any building, wall or other structure be so erected
or any street be so laid, the Public Health Engineer incharge
of water supply or any other officer authorised by the Board
in this b ehalf may cause the same to be removed or
otherwise dealt with as he deems fit and the exp enses
thereby incurred shall be paid by the persons contravening
the provisions of sub-section (1).
21. All house connections, whether within or without the
premises to which they belong, with the water supply mains
shall be under the control of the Board, but shall be altered,
repaired and kept in proper order at the expense of the
owner of the premises to which they belong or for the use of
which they were constructed, and in conformity with the
regulations made in that behalf.
22. Notwithstanding anything contained in this Act or any
law, contract or other instrument, for all water supplied
under this Act, payment shall be made at such rates, at such
times and under such conditions as may be prescribed by
regulations; and different rates, may be p rescribed for
supply of water for different purposes an d for different
quantities.
Trespass on water
supply premises.
Prohibition of
building over
water mains.
Control over
house
connections.
Payment to be
made for water
supplied.
16 [Act No. 15 of 1989]
23. (1) The Public Health Engineer incharge of water supply
may, on appI ication by the owner or occupier of any
building arrange, in accorda nce with the rules and
regulations, to supply water thereto for domestic
consumption and use.
(2) It sh all not be lawful for the owner of any dwelling
house which may be constructed or reconstructed after the
coming into force of this Act to demand water supply f rom
the Board unless he has obtained a certificate in the
prescribed manner from the Board that there is provided
within or within a reasonable distance of the house such
supply of wholesome water as appears to the Board to be
sufficient for the domestic consumption and use of the
inmates of the house.
(3) Where on any land there are two or mor e
superstructures, and the owner of the land is not th e owner
of all the superstructures, the Board may, if it appears to it
that the superstructures are without a proper supply of water
for domestic consumption and use and that such supply
can be furnished from the main not more than thirty -five
metres distance from any part of any such superstructure ,
by notice, require the owner of th e land to obtain such
supply.
24. The supply of water for dome stic purposes under this
Act shall not be deeme d to include any supply for
commercial or industrial purpose and in parti cular any
supply:-
(a) for any trade, manufacture or business;
(b) for gardens or for purposes of irrigation;
(c) for building purposes;
Water supply for
domestic
consumption.
Supply of water
for domestic
purpose not to
include any
supply for certain
specified
purposes.
[Act No. 15 of 1989] 17
(d) for fountains, swimming baths, public baths or tanks
or for any ornamental or mechanical purposes;
(e) for animals, where they are kept for sale or hire or for
the sale of their produce or any preparation therefrom;
(f) for the consumption and use by the inmates, in
hotels, commercial boarding houses and residential clubs;
(g) for the consumption and use by the persons
resorting to theatres and cinemas;
(h) for construction or for watering streets; or
(i) for washing vehicles where they are kept for sale or
hire;
but shall be deemed to include a supply-
(i) for flushing latrines or drains; and
(ii) for all baths ot her than swimming baths or public
baths.
25. No person shall use or allow to be used for other than
domestic purposes water supplied for domestic purposes.
26. (1) The Chief Engineer may, supply water for any
purpose other than a domes tic purpose, on such terms and
conditions consistent with this Act and the regulations made
thereunder on receiv ing a written application specifying the
purpose for which such supply is required and the quantity
likely to be consumed.
Water supplied for
domestic
purposes not to
be used for non-
domestic
purposes.
Power to supply
water for non-
domestic
purposes.
18 [Act No. 15 of 1989]
(2) On the sanction of the application under sub-section
(1), the Chief Engineer may, subject to such charges and
rates as may be fixed by the regulations, lay or allow to be
laid the necessary pipes and water fittings of such
dimensions and descrip tions as may be prescribed by the
regulations and may arrange for the supply o f water through
such pipes and fittings.
27. The Board may by agreement, supply water in bulk to
the Government including the Central Gov ernment, the
Corporation or any other local authority or any other public
or private undertaking on such terms as to payment and as
to the period and the conditions of supply as may be agreed
upon between the Board and such authority.
28. The Board may, provide free of ch arges gratuitous
supply of wholesome water to the public within the cit y of
Hyderabad or the city of Secunderabad and may, for that
purpose, erect public stand posts or other conveniences.
29. (1) Notwithstanding anything contained in the 13[Greater
Hyderabad Municipal Corporat ion Act, 1955 ], or any other
law for the time being inforce, the Board may lay a main
whether within or wi thout the local limits of the Hyderabad
Metropolitan area-
(a) in any street or any land vested in the
Government, the Corporation or any other local authority or
any Government Company or Corporation owned or
controlled by the Government;
(b) with the consent of every owner or occupier of
any land not forming part of a street, in over or on that land,
and may, from time to time inspect, repair, alter or renew or
13. Sub stituted by Act No.13 of 2008 and adapted to the State of
Telangana vide. G.O.Ms.No.134, Municipal Administration and Urban
Development (F2) Department, dated 13.10.2015.
Supply of water in
bulk to the
Government,
Corporation and
other local
authorities.
Public water
supply.
Power to lay
mains.
Act 2 of 1956.
[Act No. 15 of 1989] 19
may, at any time remove any main, whether laid under this
Act or otherwise:
Provided that where a consent required for the
purpose of this sub-section is withheld, the Board may, after
giving the owner or occupier of the land a written notice of
its inten tion so to do lay the main in, over or on that land
even without such consent.
(2) Where the Board, in exercise of the powers under
this section, lays a main in, over or on any land not forming
part of a street or land referred to in clause (a) of sub -
section (1) or inspects, repairs, alters, renews or removes a
main so laid in, o ver or on any such land, it shall pay a
compensation to every person interested in that land for any
damage done to, or injurious affection of, that land by
reason of such laying, inspection, repairs, alteration,
renewal or removal of the main.
30. (1) The Board may, in any street or any land re ferred to
in clause (a) of sub -section (1) of section 29, whether within
or without the local limits of the Hyderabad Metropolitan
area, lay such service pipes with such stopcocks and other
water fittings as it may deem necessary for supply of water
to premises and may, from time to time, inspect, repair, alter
or renew and may, at any time, remove any service pipe laid
in such street or land whether under this Act or otherwise.
(2) Where a service pipe has been lawfully laid in, over
or on the land not forming part of a street or land referred to
in sub-section (1), such officers as the Board may authorise,
from time to time, enter upon that land and inspect, repair,
alter, renew, or remove the pipe or lay a new pipe in
substitution thereof but shall pay compensation for any
damage done in the course of such action.
Power to lay
service pipes etc.
20 [Act No. 15 of 1989]
31. (1) The Public Health Engineer incharge of water supply
shall fix hydrants on water mains (other than trunk mains) at
such places as may be most convenient for affording a
supply of water for extinguishing any fire and shall keep in
good order and from time to time renew every such hydrant.
Every such hydrant shall be denoted by letters, marks or
figures displayed prominently on some wall, buil ding or
other structure near such hydrant.
(2) As soon as any such hydrant is fixed, the Public
Health Engineer incharge of water supp ly shall deposit a
key thereof at such place where a public fire engine is kept
and in such other places as he deems necessary.
(3) The Board , may, at the request and expense of the
owner or occupier of any factory , workshop, trade premises
or place of business, situated in or near a street in which a
pipe is laid (and not being a trunk main and being of
sufficient dimensions to carry a hydrant), fix on the pipe and
keep in good order and from time to time renew one or
more fire hydrants, to be used only for extinguishing fires as
near as conveniently may be to that factory, workshop, trade
premises or place of business.
(4) The Board shall allow all persons to take water for
extinguishing fire from any pipe on which a hydrant is fixed
without any payment.
32. (1) Water supply connection by the Board for any
purpose including that of domestic use shall be given only
at the ground level of the premises. It shall not be law ful for
any owner or occupier to demand water supply connection
from the service pipe at any other elevation or level.
(2) It shall not be lawful for any owner or occupier to use
any devices to suck water dir ectly or indirectly from the
mains or service pipes.
Provision of fire
hydrants.
Power to require
owners of
premises to set up
pumps etc.
[Act No. 15 of 1989] 21
(3) The owner of every premises having more than one
storey and connected with water supply from the
communication pipe at the ground level shall on and afte r
the commencement of this Act and within a period of sixty
days therefrom provide a sump and set up ele ctrical pump
or other contrivances of adequate capacity and such other
arrangements as prescribed, to pump th e water to th e top
most storey of such premises.
(4) Any person who wilfully violates the provisions of this
section shall be liable to have the water supply
disconnected to the premises and no n ew connection shall
be sanctioned unless the owner or the occupier complies
with the provisions of this section.
33. The Public Health Engineer incharg e of water supply or
any other off icer authorised by him in this behalf, may
permit the owner , lessee or occ upier of any premises to
connect the premises by means of supply pipes for
conveying to the pr emises a supply of water for his
domestic purposes from water works of the Board subject to
conditions and requirements laid down in the rules made in
this behalf.
34. (1) The Board may req uire the provision of a separate
service pipe for each of the premises supplied or to be
supplied by it with water.
(2) If in the case of any premises al ready supplied with
water but not having a separate service pipe, the Board
gives notice to the owner of the premises requiring the
provision of such a pipe, the owner shall, within three
months, lay so much of the required pipe as will constitute a
supply pipe and is not required to be laid in a street, and the
Board shall, within thirty days after the owner has done so,
lay so much of the required pipe as will constitute a
Supply of Water.
Power to require
separate service
pipes.
22 [Act No. 15 of 1989]
communication pipe or a s upply pipe to be laid in a street
and make all necessary communications.
(3) If an owner to whom a notice h as been given under
sub-section (2) fails to comply therewith the Board may itself
execute the work which t he owner was required to execute
and recover the expenses reasonably incurred by it in
executing the work as an arrear of water rate under this Act.
35. (1) On every service pipe laid after the date of coming
into force of this chapter, the Board shall, and on every
service pipe laid before such date the Board may, fit a
stopcock enclosed in cover box or a pit of such size as may
be reasonably necessary.
(2) Every stopcock fitted on a service pipe after the date
of coming into force of this chapter shall be placed in such
position as the Board deems most convenient:
Provided that-
(a) a stopcock in private premises shall be placed as
near as is reasonably practicable to the street from which
the service pipe enters that premises; and
(b) a stopcock in a street shall be placed as near to
the boundary thereof as is reasonably practicable.
36. (1) Every owner or occupier of the premises having or
seeking water supply connection f rom the Board, shall
provide at his own cost water meter and attach the same to
the service pipe.
(2) The installation, use, maintenance and testing of
meters and disconnection of water supply shall be regulated
by bye-laws made in this behalf.
Stopcocks.
Water meters.
[Act No. 15 of 1989] 23
37. When water is supplied in accordance with the
provisions of this Act through a meter, it shall be presumed
that the quantity indicated by the meter has been consumed
until the contrary is proved.
38. (1) Every owner or occupier of the premises shall
maintain his pipe connec tions an d the meter , in proper
working order and efficient condition so as to prevent water
from running to waste.
(2) No person shall wilfully or negligently cause or suffer
any water fitting which he is liable to maintain-
(a) to be or remain so out of order or so in need of
repair; or
(b) to be or remain so constructed or adopted or to
be so used, that the water supplied to him by the Board is or
is likely to be wasted, misused or unduly consumed or
contaminated before use, of that foul air or any impure
matter is likely to return into any pipe belonging to or
connected with a pipe belonging to the Board.
(3) If any w ater fitting which any person is liable to
maintain is in such a condition, or so constructed or
adopted as aforesaid, the Board, without prejudice to any
action against the person under any other provisions of this
Act, may by notice, require that person to carry out any
necessary repairs or alterations and if he fails to do so within
forty eight hours, of the receipt of the notice, may itself carry
out the work and recover from him the expenses reasonably
incurred b y it in so doing, as an arrear of Water rates
payable under this Act:
Provided that no such notice need be issued in the case
of emergencies involving contamintation of water supplies.
Presumption as to
correctness of
meters.
Prohibition of
waste or misuse
of water.
24 [Act No. 15 of 1989]
39. The Public Health Engineer incharge of water supply or
any other officer authorised by the Board may , between
sunrise and sunset, enter any premises supplied with water
by the Board in order to examin e if there is any waste or
misuse of such water and the Public Health Engineer
incharge 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.
40. The Board may test any water fitting used in connection
with water supplied by the Board.
41. (1) No wat er pipe shall be laid i n a drain or on the
surface of an open channel or house gully or within six
meters of a cesspool or in any position where the p ipe is
likely to be damaged or the water therein polluted; and
except with the approval of the Board, no cistern shall be
constructed within six meters of a latrine, or cesspool.
(2) No latrine pit or soak pit or cesspool sh all be
constructed or made within six meters of any water pipe or
cistern or in any position where the pipe or cistern is likely to
be damaged or the water therein polluted.
(3) The Public Health Engineer incharge of sanitation
shall take all precautionary measures to ensure that the
sewerage and sewage do not flow into the water mains.
42. (1) The Board may cut off the supply of water from any
premises,-
(a) if the owner or occupier neglects to complyExcerpt shown. Open the full act in Lexace.