- Subject to the provisions of the Indian Telegraph Act, 1885 (Central Act No. 13 of 1885), the Electricity Act, 2003 (Central Act No. 36 of 2003) and such other laws as may he notified by the State Government for the purposes of this Section, the State Government may, by rules, provide for the following, namely:(a)the sanction by the Municipality of specific rights of way in the subsoil of public and private streets in any municipal area for different public utilities including electric supply, telephone or other telecommunication facilities, gas pipes, water-supply, drainage and sewerage, and underground rail system, pedestrian sub-ways, shopping plazas, warehousing facilities and apparatus and appurtenances related thereto, provided by the State Government, or any statutory body or any licencee under any of the above mentioned Acts or other laws;(b)the levy of any fee or charges under any of the Acts or other laws as aforesaid;(c)the furnishing to the Municipality of maps, drawings and statements which shall enable it to compile and maintain precise records of the placement of the underground utilities in the municipal area;(d)the fixing of time limit for execution of work and imposing of such conditions in this respect as the Municipality may consider appropriate;(e)the imposing of penalty in case of delay in the completion of work;(f)the repairing and rendering in original condition, at the cost of concerned department or body, any municipal street or any other municipal property damaged while exercising aforesaid rights.
