Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com HYDERABAD METROPOLITAN SEWERAGE RULES, 1990 CONTENTS PART 1 :- General 1. Short title, Extent and Commencement 2. Definitions PART 2 :- Authority Competent to Sanction Sewerage House Connection 3. . PART 3 :- Sewerage and Industrial Effluents 4. . PART 4 :- Applications, Sanction, Execution for Sewerage House Connections 5. Application for sewerage house connection 6. . 7. Alteration or Removal of Sewerage Line 8. Specifications of Sewers and Fittings 9. Premises not to be permitted with more than one connection 10. Separate connection to every premises 11. . 12. Alterations of Fittings 13. Work done by Licenced Engineers/Plumber-grant of Licence and requirement PART 5 :- Permission For Letting Industrial Effluents into Board Sewers and Board Sewage Treatment Works 14. . 15. . 16. . 17. . 18. . PART 6 :- Miscellaneous 19. . 20. . 21. . 22. . 23. . 24. . HYDERABAD METROPOLITAN SEWERAGE RULES, 1990 In exercise of the powers conferred under Sub-section (1) of Section 79 of the Hyderabad Metropolitan Water Supply and Sewerage Act, 1989 read with the provisions contained in Chapter V of the said Act regarding sewerage and sewage treatment works, Section 118 of the said Act and all other powers hereinto enabling and also in supersession of the rules and orders issued earlier, the Governor of Andhra Pradesh hereby makes the following rules:- PART 1 General 1. Short title, Extent and Commencement :- (1) These rules may be called the "Hyderabad Metropolitan Sewerage Rules, 1990. (2) They shall be deemed to have come into force n and from 1st November, 1989. (3) These rules shall apply to the whole of the Hyderabad Metropolitan area. 2. Definitions :- (1) In these rules unless the context otherwise requires-- (a) 'Act' means, the Hyderabad Metropolitan Water Supply and Sewerage Act, 1989 (Act No. 15 of 1989); (b) 'Applicant' means the owner or occupier of a premises or builder or the society formed for the maintenance of the apartment, shopping and office complex including a premises owned or occupied by the State Government, Central Government or any local authority or, owner of any private sullage drain, sewer (other than storm water, or combined sewer) including State Government, Central Government or any local body or local authority who applies for a new extension or alteration to the existing sewerage connection; (c) 'Board' means the Hyderabad Metropolitan Water Supply and Sewerage Board and includes Managing Director' or any Director or Chief Engineer or any Officer authorised by the Managing Director to discharge the functions of the Board for the purpose of these rules. (d) 'Government' means the State Government of the Andhra Pradesh; (e) 'Executive Engineer' means an Executive Engineer of the Board as defined in the Water Supply Rules issued under Chapter IV of the Act; (f) 'Public Health Engineer' means a Superintending Engineer incharge of Hyderabad Metropolitan Water Supply and Sewerage System of a Circle in the Board, and includes any Officer authorised by him or by the Managing Director to carry out the purposes of these rules. (2) The Words and expressions used in these rules, but not defined, shall have meaning respectively assigned to them in the Hyderabad Metropolitan Water Supply and Sewerage Act, 1989. PART 2 Authority Competent to Sanction Sewerage House Connection 3. . :- The authority competent to sanction the permission for connecting the private sewerage connections to Board sewers shall be as prescribed hereunder; PART 3 Sewerage and Industrial Effluents 4. . :- The Board shall charge on applicants seeking to discharge their trade or industrial effluents/sullage drain, sewer (other than storm sewer or combined sewer) of private party, State Government, Central Government, or local body or local authority, into Board sewers/towards the special treatment cost of such sewage and the charges shall be as fixed by the Board from time to time, depending upon the nature of such sewage and cost of treatment involved to bring the same within tolerance limits of effluent standards etc. The installation and maintenance of required meters for measuring the volume of effluents shall be insisted at the cost of the applicants, by the Board. PART 4 Applications, Sanction, Execution for Sewerage House Connections 5. Application for sewerage house connection :- (1) (i) An application for a new sewerage house connection or alteration in or extension for the premises of domestic, non- domestic or commercial occupations, shall be in such form as may b e prescribed in the Sewerage Regulations made by the Board under the Act, and the rate and cost of the application form shall be as specified by the Managing Director from time to time. (ii) There shall be a single/separate application both for sewerage connection and water supply connection for any premises. (iii) An application for sewerage house service connection, water supply connection shall be also accompanied by, if there is no earlier water supply connection in the premises. (a) A crossed demand draft for a sum as may be prescribed by the Managing Director from time to time drawn in favour of the Board, from any Scheduled Bank and a plan on tracing cloth in triplicate of the said premises on a scale of one Metre to one centimetre together with a site plan showing the location of the premises, street in front of the premises and locality. (b) An undertaking to the effect that the applicant shall abide by the various provisions of the Act/and Rules/Regulations, Bye- laws issued thereunder, with particular reference to the penal provisions prescribed thereto. (2) The plan of the premises referred to in Sub-rule shall specify, (i) The internal sewers and manholes within the premises, with size of sewers in red colour. (ii) The location of sewerage connection required in Red colour. (iii) The existing sewerage connections if any to be shown in blue colour. (iv) Location of water supply, sump water pipe, borewell, open well. (3) The Executive Engineer or any other competent authority may refuse to grant the connection or an application for giving sewerage connection or may give sewerage connection at a further point on the Board sewer to suit the slope or levels or discharging capacity of sewer, difficulties in connecting the sewer etc. (4) The laying of or alteration in or extention of sewerage connection shall commence only after (a) The approval of the competent authority who shall, while communicating his approval, forward to the applicant an approved copy of the plan. (b) The applicant has deposited with the Municipal Corporation of Hyderabad, or the concerned Roads Division of the Public Works (Roads and Buildings) Department or local body or local authority necessary cost for cutting open and reconstructing the portion of the road that has to be cut open for the purpose of laying the sewer and has obtained a road cut permit; and (c) The applicant has remitted to the Board sewer connection charges and service charges and any other charges as per the rates approved by the Board from tine to time. The sewer connection charges, service charges and other charges are not refundable. (5) The plumbing work, both internal and external shall be carried out in conformity with these rules and regulations/Bye- laws made by the Board under these rules and certified by the Licensed Engineer or Plumber and test-checked by the Assistant Engineer/Assistant Executive Engineer or by the Deputy Executive Engineer of the Maintenance Divisions, or any other officer authorised by Managing Director from time to time. (6) The applicant shall after completion of the internal work necessary for giving sewerage connection or affecting alteration, or extension of sewerage connection as per the approved plan, submit a completion report in such form as may be prescribed by the Board in accordance with regulations issued under the Act. 6. . :- (a) Connection with the Board's Sewer :- The connection with Board's sewer will be given after due fulfilment of the conditions of Clause 5 only. (b) The fixing of a Tee/Y saddle piece in the Board Sewer shall be done exclusively by the Board and not by the licensed Plumber or his workmen. 7. Alteration or Removal of Sewerage Line :- No internal sewer lines fittings thereon shall be removed, altered or extended except in accordance with the provisions of these rules, regulations and bye-laws made by Board. 8. Specifications of Sewers and Fittings :- The applicant's sewers and fittings shall conform to the specification given in these rules, regulations and Bye-laws made by the Board. All such sewers and fittings shall be provided, maintained, repaired and renewed by the applicants at his own expense to the satisfaction of Executive Engineer. 9. Premises not to be permitted with more than one connection :- N o premises shall ordinarily be permitted with more than one sewerage house connection. The Chief Engineer may however is special circumstances to be recorded in writing sanction more than one sewerage house connection, if in his opinion, the requirement of the applicant justifies the sanction of more than one such connection. 10. Separate connection to every premises :- (1) Every premises with MCH assessment is eligible for a sewerage house connection. In the case of multistorey buildings also only one connection shall be given. (2) The applicants in the case of sewerage connections for the premises of non-domestic/ trade/commercial occupations shall be insisted upon to provide suitable silt traps, grease traps, inspection chambers as directed by the Executive Engineer in the Plumbing system in their premises before the same is connected to Board's sewer. (3) The applicant who originally obtained permission for sewerage house connection for the premises of domestic and later converts the premises to non-domestic/trade/commercial occupations shall provide extra appurtenance at his cost mentioned in Rule 10 (b) in the house sewer line before joining the Board Sewer as directed by the Executive Engineer or Officer authorised by the Managing Director from time to time. 11. . :- The Executive Engineer has got every right to insist the owner/occupier of any premises or the owner of a drain sewer to eliminate any effluents before entering into the sewer of any constituent which in the opinion of Board would either alone or in combination with any matter with which it is likely to come into contract 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. 12. Alterations of Fittings :- No alteration shall be made in any sewer pope/fittings connected to the Board mains without the consent of the Executive Engineer and all such alterations of sewer pipes and fittings shall be in accordance with these rules. 13. Work done by Licenced Engineers/Plumber-grant of Licence and requirement :- No person other than Engineer or a Plumber licensed by the Board or an Officer authorised by the Board in this behalf shall issue a certificate for the execution of work relating to plumbing system both internal and external and the procedure in regard to grant of licence to Plumber or Engineer (other than an Engineer of Board) under Section 73 of the Act the duties and responsibilities shall be in accordance with regulations, bye-laws made by the Board under these rules. PART 5 Permission For Letting Industrial Effluents into Board Sewers and Board Sewage Treatment Works 14. . :- Subject to the provisions of Water Prevention and Control of Pollution Act, 1974 (Central Act 6 of 1974), rules and regulations made thereunder and subject to restrictions of Section 54 of Act, the Board is at liberty to permit the applicants seeking to discharge their trade or industrial effluents into Board sewers and sewage treatment works, subject to the imposition of conditions thereon regarding the tolerance limits for the said effluents and subject to charging from the applicants towards the special treatment cost of such sewage and monitoring charges arrived and fixed from time to time by Board or its officers authorised on this behalf. 15. . :- No sanction/permission to any trade or industry shall be accorded to discharge the effluents into the Board sewers or Board sewage treatment works, if the Board feels that the effluents: (a) damage or interference with the proper up-keep and maintenance of Board sewers and Board sewage treatment works; (b) may cause damage or nuisance or may be prejudicial to health of public. 16. . :- The Board may it the cost of owner/occupier of a premises and the owner of a sullage drain, sewer insist for installation and maintenance of required meters/venturi flumes or any other measuring devices in their premise for measuring volume of the effluents and the said meters/venturi Flumes or any measuring devices shall be sealed by the Board wherever possible and it shall be the responsibility of the consumer to keep it intact. The meters/venturi flumes shall be housed in a chamber of suitable size and provided with proper cover for easy removal so as to enable the Board to take the reading conveniently. 17. . :- The permission for letting out the trade or industrial effluents into the Board sewers shall be subject to such terms and conditions and in such form of arrangement as may be prescribed in the regulations made by the Board in accordance with these rules. 18. . :- The Board may cancel or modify the permission granted under Rule 14 at any time without assigning any reasons, and to stop the discharge of trade or industrial effluents or any particulars applicant into Board sewers/Board sewage treatment works, for which the Board is not subject to any action any Court of Law. PART 6 Miscellaneous 19. . :- The Executive Engineer or any other officer of the Board authorised by the Managing Director from time to time may at any reasonable time between sunrise and sunset enter any premises having sewerage connection for the purpose of inspection of the plumbing system to check and ascertain any work or repairs or to disconnect such connection where necessary. 20. . :- The Executive Engineer or any Officer of the Board authorised by the Managing Director may by written notice require the owner/occupier to carryout any repair work provide any appurtenance of remedy and defect which may found to exist in the plumbing system. Failure to comply with this shall entail disconnection of sewerage connection. The true extract of 3rd Schedule of the Act are appended to the rule as Annexure for guidance and strict compliance. 21. . :- The Executive Engineer or any Officer authorised by Managing Director may cut open any road for the purpose of laying new sewer of repair to existing sewer of sewerage system, provided that previous notice of not less than three days is given to the concerned local authorities except in emergency circumstances, provided that no such notice is necessary when road cutting charges prescribed for such local authorities are duly paid. 22. . :- All the powers vested with any officer of the Board under these rules, may be concurrently exercised by any of the concerned superior Officer of the Board also. 23. . :- The Board shall not be liable to any compensation, penalty or damages for failure of sewerage system, by failure of power supply, blockage, chokages, operations of war or other accidents, other problems of other causes beyond control. 24. . :- In the event of any ambiguity arising in the interpretation of these rules, the decision of the Government, shall be final and binding.