(1)The Chief Office of a Municipality may, in any street whether within or outside the local limits of the municipal area of the Municipality, lay such service pipes with such stopcocks and other water fittings, as he may deem necessary for supplying water to premises and may, from time to time, inspect, repair, alter or renew and may, at any time, remove any service pipe laid in a street whether under this section or otherwise.(2)Where a service pipe has been lawfully laid in, over, or, on the land not forming part of a street, the Chief Officer may, from time to time, enter upon that land and inspect, repair, alter, renew or remove the pipe or lay a new pipe in substitution thereof, but shall pay compensation for any damage done in the course of such action.
