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State of West Bengal - Section

Section 288 in West Bengal Municipal Corporation Act, 2006

288. Power to stop excavation.

- Notwithstanding anything contained in this Act or in any other law for the time being in force, if, during excavation or any other operation for the purpose of construction of any building or execution of any work, any of the underground utilities (such as electric or telephone cables, water-supply, sewerage and drainage mains, or gas pipe) is touched or is likely to be touched, or if the Commissioner is of opinion that such excavation may cause danger to public, the Commissioner may. by an order in writing, stop forthwith any such excavation or operation till the matter is investigated and decided.