23. Application for written consent of State Government in certain cases .-If a licensee desires the written consent of the State Government under sub-section (5) of section 12 to enable him to open or break up the soil or pavement of any street (which is repairable neither by the Central or the State Government nor by a local authority), or any railway or tramway, he shall apply for such consent in writing to such officer as the State Government may designate in this behalf and shall describe accurately the street, railway or tramway, which he seeks power to open or break up and the names of the persons or designations of the authorities by whom such street is repairable or who are for the time being entitled to work such railway or tramway; and the extent to which he proposes to open or break up the same.
