Section 65 in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
65. Vesting of materials in pipes, sewers, etc., and Board's power to dispose of the same.
- All things or materials in, or caused to be carried into or by, the Board's mains, pipes, or sewers, as the case may be, shall be the property of the Board and it shall be lawful for the Board to treat or reclaim such things or materials and to put to use or dispose off, the same, as so treated or reclaimed or otherwise, in such manner as it may deem fit.
