(2)The powers conferred by sub-section (1) shall not be exercisable in respect of any property vested in the Union or under the control or management of the Central Government or Railway administration or vested in any local authority except with the specific permission of the said body in accordance with any bye-laws made in this behalf:Provided that the Board may, without such permission repair, renew or amend any existing works if it is urgently required to maintain uninterrupted supply of water, drainage or disposal of sewage or if delay would be dangerous to health, human life or property.
