(2)On receipt of an application from a facility provider under sub-section (1), the public entity shall, subject to the provisions of sub-section (4), grant permission for all or any of the following acts, namely:-(a)survey such property for the purpose of assessing the feasibility for establishing telecommunication network; or(b)enter the property from time to time to establish, operate, maintain, repair, replace, augment, remove or relocate any telecommunication network.
