Section 155(1) in The New Delhi Municipal Council Act, 1994
(1)The Chairperson may lay a main whether within or without the local limits of the Council-(a)in any street; and(b)with the consent of every owner and occupier of any land not forming part of a street, in, over or on that land, and may, from time to time, inspect, repair, alter or renew or may at any time remove any main so laid whether by virtue of this section or otherwise:Provided that where a consent required for the purpose of this sub-section is withheld, the Chairperson may, after giving the owner or occupier of the land a written notice of his intention so to do, lay the main in, over or on that land even without such consent.
