138. Power of committee to lay or carry wires, pipes, drains or sewers through private land, subject to payment of compensation for damage sustained, provided that no nuisance is created.
- The committee may, carry any cable, wire, pipe, drain, sewer or channel of any kind, for the purpose of establishing telephone or other similar communication or for carrying out and establishing or maintaining any system of lighting, drainage or sewerage, through, across, under or over any road, street, or place laid out as or intended for a road or street, and, after giving reasonable notice in writing to the owner or occupier, into through, across, under, over or up the side of any land or building whatsoever situate within the limits of the municipality, and for the purpose of the introduction, distribution of outfall of water or for the removal or outfall of sewerage without such limits, and may, at all times do all acts, things which may be necessary or expedient for repairing or maintaining any such cable, wire, pipe, drain, sewer, or channel, as the case may be, in an effective state for the purpose for which the same may be used or intended to be used:Provided that such work shall be done so as to cause the least practical nuisance or inconvenience to any person :Provided further that reasonable compensation shall be paid to the owner or occupier for any damage at the time sustained by him and directly occasioned by the carrying out of any such operations.
