(a)The sanction by the Municipality of specific rights of way in the sub-soil of public and private streets in any municipal area for different public utilities including electric supply telephone or other telecommunication facilities, gas pipes, water supply, sewerage and drainage, and underground rail system, pedestrian subways, shopping plazas. Warehouse facilities and the apparatus and appurtenances related thereto provided by Government, any statutory body or any licensee under any of the above mentioned Acts:
