Section 252(a) in West Bengal Municipal Corporation Act, 2006
(a)the sanction by the Corporation of specific rights of way in the sub-soil of public and private streets in the Corporation area for different public utilities including electric supply, telephone and other telecommunication facilities, gas-pipes, water-supply, sewerage and drainage, pedestrian sub-ways, shopping places, warehousing facilities, and apparatus and appurtenances related thereto provided by the State Government, any statutory body or any licensee under any law for the time being in force:
