Section 195 in West Bengal Municipal Corporation Act, 2006
195. Power to lay mains.
(1)The Corporation may lay a main, whether within or outside the local limits of the Corporation area. -(a)in any street, and,(b)with the consent of every owner or occupier of any land, not forming part of a street, in, over or on that land,and may inspect, repair, alter, or renew, or may remove any main, whether so laid under this section or otherwise:Provided that whether or not a consent required for the purpose of this sub-section is withheld by the owner or the occupier, of any land, not forming part of a street, the Commissioner may, after giving the owner or the occupier of such land a written notice of his intention so to do, lay the main in, over or on that land even without such consent.(2)Whenever the Commissioner, in exercise of the power under this section, lays a main in, over, or on, any land, not forming part of a street, or inspects, repairs, alters, renews or removes a main so laid in, over or on any such land, he shall pay to every person interested in that land compensation for any damage done thereto, or for any injurious affection thereof, by reason of such laying, inspection, repair, alteration, renewal, or removal of the main.
