(1)If it appears to the Board that the most convenient means of supply water to and draining of any premises is by means of a pipe or drain over, under, along or across the immovable property of another person, the Board may, by order in writing, authorise the owner of such premises to place or carry such pipe or drain over, under, along or across such property:Provided that before making any such order, the Board shall in accordance with such regulations as may be made in this behalf, give to the owner of the property affected a reasonable opportunity to show cause why the order should not be made:Provided further that the owner of the premises shall not require any right other than a right of use in the property where any such pipe or drain is placed. (2) After an order under sub-section (1) has been made, the owner of the premises may, after giving reasonable notice of his intention to do so, enter upon the property referred to in such order to carry out the work of placing the pipe or drain or for the purpose of repairing it.
