Section 63 in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
63. Board's power to carry pipes, sewers, etc., and to maintain works.
- The Board or the authorised authority may carry any pipe, main, sewer or channel of any kind to establish or maintain any system of water supply or sewerage, through, across, undercover or up the side of any land or building, and may place and maintain contrivances to support pipes, mains, sewers and channels, and may do all acts necessary or expedient for repairing or maintaining any such pipe, main, sewer or channel or contrivances in an effective manner for the purpose for which it is intended to be used or for removing the same:Provided that such work shall be done so as to cause the least practicable nuisance or inconvenience to any person:Provided further that the Board shall pay compensation to any person who sustains damage by the exercise of such power.
