- Subject to the provisions of the Indian Telegraph, Act, 1885 (Act 13 of 1885), the Indian Electricity Act, 1910 (Act 9 of 1910), and such other Act, as may be notified by the Government for the purpose of this section, the Government may by rules provide for the following, namely:(a)The sanction by the Municipality of specific rights of way in the sub-soil of public and private streets in any municipal area for different public utilities including electric supply telephone or other telecommunication facilities, gas pipes, water supply, sewerage and drainage, and underground rail system, pedestrian subways, shopping plazas. Warehouse facilities and the apparatus and appurtenances related thereto provided by Government, any statutory body or any licensee under any of the above mentioned Acts:(b)The levy of any fee or charges permissible under any of the above mentioned Acts;(c)The furnishing to the Municipality of maps, drawings and statements, which shall enable it to compile and maintain the precise records of the placement of the underground utilities in the municipal area;(d)The fixing of time limit for execution for of work and imposing such conditions on this respect, as the Municipality may consider appropriate; and(e)The imposing of penalty in case of delay in the completion of work.
