Section 184(a) in Rajasthan Municipalities Act, 2009
(a)the sanction by the Municipality of specific rights of way in the subsoil of public and private streets in any municipal area for different public utilities including electric supply, telephone or other telecommunication facilities, gas pipes, water-supply, drainage and sewerage, and underground rail system, pedestrian sub-ways, shopping plazas, warehousing facilities and apparatus and appurtenances related thereto, provided by the State Government, or any statutory body or any licencee under any of the above mentioned Acts or other laws;
