Section 90 in New Town, Kolkata Development Authority Act, 2007
90. Power to lay or carry pipes through public or private land.
- The Development Authority may lay or carry any water-main or service main or any pipe or channel of any kind for the purpose of providing or carrying out or maintaining a system of water-supply on, across, under or over any street or public place, and after giving a reasonable notice of not less than a month to the owner or the occupier 'across, under, or over any private land or building whatsoever, situated within the limits of a local authority, may, at all times, do all acts and things which may be necessary or expedient for repairing, or maintaining any such pipe or channel, as the case may be, in an effective state for the purpose for which such pipe or channel, as the case may be, may be used or intended to be used:Provided that in the case of sudden water-logging of any area within New Town, Kolkata, the Development Authority may, if it Considers necessary so to dent the interest of public health and convenience, take such action as is necessary under this sub-section for draining out the water across; under, over or up the side of any land or building within New Town, Kolkata, without prior service of any notice on the owner or the occupier of such land or building:Provided further that a reasonable compensation shall be paid to such owner or occupier for any damage sustained by him in consequence of any action taken under this section.
