25. Power of owner of premises to place pipes and drains through land belonging to other persons.
(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.(3)The owner of the premises shall cause as little damage as possible to the said property fill in, reinstate and make good at his own cost any ground broken up or removed by him and shall complete the work with the least possible delay and shall pay compensation to the owner of the property or other persons affected.(4)If on the application of the owner of the property, it is necessary in the opinion of the Board to do so, in order to allow for the construction or safe enjoyment of any building, the Board may by notice in writing require the owner of the premises to relocate or divert any pipe or drain laid under the provisions of this section at the cost of the owner of such property, which shall be fixed by the Board.(5)In case of dispute between the owner of the premises and the owner of the property, respectively referred to in this section, or between the owner of the premises and any other person, either may refer the matter to the Board whose decision, after giving due opportunity to the parties, shall be final.
