1. Power to break up streets, etc., under superintendence, and to open drains.
- In the [Greater Bombay] [These words were substituted for the original words by Bombay 17 of 1945, Section 9, Schedule E read with Bombay 52 of 1947, Section 2 proviso.] and in any other town or places [in the State of Bombay] [These words were substituted for the words 'in the pre-Reorganisation State of Bombay, exceeding the transferred territories,' by Bombay 51 of 1958, Section 2.] to which the provisions of this Act may hereafter be extended, by an order or orders or permission of the [[State] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the adaptation of Indian laws Order in Council.] Government], the Bombay Gas Company Limited, under such superintendence as is hereinafter specified, may open and break up the soil and pavement of the several streets and bridges, and may open and break up any sewers, drains or tunnels within or under such streets and bridges, and lay down and place within the same limits, pipes, conduits, service-pipes and other works, and from time to time repair, alter or remove the same, and also make any sewers that may be necessary for carrying off the washings and waste-liquids which may arise in the making of the gas; and for the purposes aforesaid, may remove and use all earth and materials in and under such streets and bridges;and the Company may in and on such streets and bridges erect any pillars, lamps and other works, and do all other acts which the said Company shall from time to time deem necessary for supplying gas to the inhabitants of the said [Greater Bombay] [These words were substituted for the original words by Bombay 17 of 1945, Section 9, Schedule E read with Bombay 52 of 1947, Section 2 proviso.], or other town or place as aforesaid, doing as little damage as may be in the execution of the powers hereby granted, and making compensation for any damage which may be done in the execution of such powers.
