Section 59(1) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966
(1)Where it is necessary for the purpose of outfall or discharge of sewage to carry any drain of the Authority outside the District, the Authority may do so-(i)through, across or under any street or any place laid out as or intended for a street, and(ii)after giving reasonable notice in witting to the owner and occupier, into, through or under any land whatsoever or under any building.
