Section 245(1) in Gauhati Municipal Corporation Act, 1971
(1)If it appears to the Commissioner that only or most convenient means of water supply to, and drainage of, any premises is by placing or carrying and pipe or drain over, under, along or across the immovable property of another person, the Commissioner may, by an order in writing, authorise the owner of the premises to place or carry such pipe or drain over, under, along or across such immovable property:Provided that before making any such order the Commissioner shall give to the owner of the immovable property a reasonable opportunity of the immovable property a reasonable opportunity of showing cause within such time as may be fixed by bye-laws made in this behalf as to why the order should not be made:Provided further that the owner of the premises shall not acquire any right other than a right or user in the property over, under, along or across which any such pipe or drain is placed or carried.
