Section 283(1) in Kolkata Municipal Corporation Act, 1980
(1)The Municipal Commissioner may carry any municipal drain through, across or under any street or any place laid out as or intended for a street or under any cellar or vault which may be under any street and, after giving reasonable notice in writing to the owner or occupier, into, through or under any land whatsoever within Kolkata or for the purpose of outfall or distribution of sewage outside Kolkata.
