Section 189(1) in West Bengal Municipal Corporation Act, 2006
(1)The Commissioner, or any person appointed by the State Government under section 190, may, for the purpose of inspection or repair or execution of any work in. upon, or in connection with, any waterworks, at all reasonable times,-(a)enter upon, and pass through, any land within or outside the Corporation area, adjacent to, or in the vicinity of, such waterworks, in whomsoever such land may vest;(b)convey through any such land all necessary materials, tools and implements.
