Section 43(1) in The West Bengal Industrial Infra-Structure Development Corporation Act, 1974
(1)(a)Any officer of the Corporation empowered by it in his behalf (hereinafter in this section referred to as "the empowered officer"), may, within any area taken up for development under section 13 and section 14, and(b)any person empowered in this behalf by the State Government by notification (hereinafter in this section referred to as "the authorised person"), may, for the purposes of-(i)carrying gas, water or electricity from a source of supply to the area referred to in clause (a), or(ii)constructing any sewers or drains necessary for carrying off the working and waste liquids of an industrial process through any intervening area,lay down, place, maintain, alter, remove or repair any pipe lines, conduits, supply or service lines, posts or other appliances or apparatus in, on, under, over, along or across any land in such areas.
