102. Permission of Board required for works to be carried out by other departments or otherwise.
(1)A railway, telegraph line, electric line or street can be constructed and structure of any kind can be erected on any drain or any water works constructed or maintained by or vested in the Board, only after obtaining written permission from the Board or the Government as the case may be.(2)If any telegraph line, electric line or street be constructed or any other structure is erected on any drain or water works as aforesaid without the written permission of the Board, the Board may remove or otherwise deal with the same as it deems fit.(3)The expenses incurred by the Board in so doing shall be paid by the owner of the street or of the structure or as the case may be, by the railway administration, telegraph authority, electricity administration or the person offending and shall be recovered in accordance with the rules which may be specified under this Act.(4)If any dispute arises between the Telegraph Authority and the Board in respect of the exercise of the powers conferred by this Act, the matter may be referred to the Central Government and the order of the Central Government thereon shall be final.
