Section 263 in The Mumbai Municipal Corporation Act, 1888
263. Power of access to municipal water works.
(1)The Commissioner, and any person appointed by [the [State] [The words the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government] under section 264 in this behalf, may, for the purpose of inspecting or repairing or executing any work in, upon of in connection with any municipal water work, at all reasonable times-(a)enter upon and pass through any land within or without the city, adjacent to the vicinity of such water work, in whomsoever such land may vest; .(b)convey into and through any such land all necessary materials, tools and implements.(c)enter upon or pass through any land, whether vacant or built up, below which any tunnel for carrying water is dug, constructed or maintained, or any other land adjacent to or in the vicinity of such land or tunnel, and to inspect such tunnel with the necessary equipment and do such other acts as he deems necessary for such purposes.] [Clause (c) was inserted by Maharashtra 37 of 1981, Section 9.](2)In the exercise of any power conferred by this section, as little damage as can be shall be done, and compensation for any damage which may be done in the exercise of any of the said powers shall be paid by the Commissioner, or, if any person appointed under section 264 by [the [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government] has caused the damage by [the [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government].
