Section 373(1) in The Chhattisgarh Municipal Corporation Act, 1956
(1)Any Municipal Officer duly authorised to carry out works may enter upon any land adjoining or within one hundred yards of any works authorised by this Act or by any rule or bye-law made thereunder and deposit any earth, gravel, sand, lime, bricks, stone or other materials necessary for such works, or for any other purpose connected with the carrying on of such works.
