Section 264 in Uttar Pradesh Municipal Corporation Act, 1959
264. Inspection of waterworks.
(1)The State Government may appoint any person for the purposes of inspecting any waterworks referred to in Section 263 or any water connection and such person shall have liberty to enter upon and inspect any such waterworks or water connection.(2)The Municipal Commissioner and any person appointed under sub-section (1) may, for the purpose of inspecting, repairing or executing any work in, upon or in connection with any waterworks or water connection at all reasonable times -(a)enter upon and pass through any land within or without the City. adjacent to or in the vicinity of such waterworks, or water connection in whomsoever such land may vest;(b)cause to be conveyed into and through any such land all necessary men, materials, tools and implements.(3)In the exercise of any power conferred by this section, as little damage as can be, shall be done. and compensation for any damage which may be done in the exercise of any of the said powers shall be paid from the funds of the Corporation.(4)Where any person has been appointed by the State Government for the purposes of inspection under sub-section (1) he shall, as soon as may be, submit his report to the Municipal Commissioner who shall without delay lay it before the Executive Committee which shall then forward it to the State Government with its comments.(5)The State Government shall upon receipt of the report with the comments, if any, of the Executive Committee, consider it and communicate its decision to the Corporation and the Corporation shall be bound to implement the decision of the State Government, subject to funds being available for the purpose.
