(2)The powers conferred by sub-section (1), shall not be exercisable in respect of any property vested in the State Government or under the control or management of the Government of India or railway administration vested in any local authority, save with the permission of the State Government, or Government of India or railway administration or the local authority, as the case may be, and in accordance with any regulations made in this behalf:Provided that the Chief Officer may, without such permission, repair, renew or amend any existing works of which the character or position is not to be altered, if such repair, renewal or amendment is urgently necessary in order to maintain without interruption, the supply of water, drainage or disposal of sewage or is such that any delay would be dangerous to health, human, life or property.
