Section 137 in The Himachal Pradesh Municipal Corporation Act, 1994
137. Power of municipality to lay or carry wires, pipes, drains or sewers through private lands.
- The municipality may carry any cable, wire, pipe, drain, sewer or channel of any kind, for the purpose of establishing telephonic or other similar communication or for carrying out and establishing or maintaining any system of lighting, drainage or sewerage, through, across, under or over after giving reasonable notice in writing to the owner or occupier, into, through, across, under, over or up the side of any land or building, whatsoever situate within the limits of the municipal area, and , for the purpose of the introduction, distribution of outfall of water or for the removal or outfall of sewerage without such limits, and may, at all limits do all acts and things which may be necessary or expedient for repairing or maintaining any such cable, wire, pipe, drain, sewer, or channel, as the case may be, in an effective state for the purpose for which the same may be used or intended to be used :Provided that such work shall be done so as to cause the least practical nuisance or inconvenience to any person:Provided further that reasonable compensation shall be paid to the owner or occupier for any damage at the time sustained by him and directly occasioned by the carrying out of any such operations.
