(1)The Board may place and maintain aquaducts, conduits and mains of pipes or drains over, under, along or across any immovable property without acquiring the same, and may at any time for the purpose of examining, repairing, altering or removing any such facility, enter on any property over, under along or across which such facility has been placed:Provided that the Board shall not acquire any right other than the right of user in the property where such conveniences have been placed.
