- The water supply department of the State Government or the Municipality, as the case may be, in whom the duty of construction and maintenance of water works for supply of water to the Municipality vests, shall have the same powers and be subject to the same restrictions for carrying, renewing and repairing water mains, pipes and ducts within or without the Municipality as the Municipality has and is subject to under the provisions contained in this Act for carrying, renewing and repairing drains within the Municipality.
