Section 190 in Chennai City Municipal Corporation Act, 1919
190. Power to carry wire, pipes, drains, etc., through private property subject to causing as little inconvenience as possible and paying for direct damage.
- The commissioner may carry any cable, wire, pipe, drain channel of any kind to establish, maintain any system of drainage, water-supply, lighting, through, across, under, over any road, street place laid out for a road or street and after giving reasonable notice to the owner, occupier through, across, under, over, up the side of, any land building in the city, and may place and maintain posts, poles, standards, brackets other contrivances to support cables, pipes, channels, wires and lights and pole post in the city not vested in the Government and may do all acts necessary expedient for repairing, maintaining any such cable, wire, pipe, drain, channel, post, pole, standard, bracket, other similar contrivance in an effective state for the purpose for which it is intended to be used for removing the same.Provided that such work shall be done so as to cause the least practicable nuisance or inconvenience to any person:Provided further that the commissioner shall, with the sanction of the [standing committee] [Substituted for 'Central Committee' by Tamil Nadu Act 22 of 1971.], pay compensation to any person who sustains damage by the exercise of such power.
