Section 45 in New Town, Kolkata Development Authority Act, 2007
45. Rights of way for underground utilities.
- Subject to the provisions of the Indian Telegraph Act, 1885, (13 of 1885) the Electricity Act, 2003, (36 of 2003), and such other Acts as may be notified by the State Government for the purposes of this section, the State Government may by tines provide for the following :-(a)the sanction by the Development Authority of specific rights of way in the sub-soil of public and private streets within the area of New Town, Kolkata for different Public utilities, including electric supply, telephone or other telecommunication facilities; gas pipes, water-supply, sewerage and drainage, shopping plazas, warehousing facilities and apparatus and appurtenances related thereto, provided, by Government or any statutory body or any licensee under any of the said Act;(b)the levy of any fee or charges permissible under any of the said Acts;(c)the furnishing to the Development Authority of maps, drawings and statements, which shall enable it to compile and maintain precise records of the placement of the underground utilities within or without the limits of the area of New Town, Kolkata.
