(a)The Chief Officer of a Municipality, or any person appointed by the Government in this behalf, may, for the purpose of inspecting or repairing or executing any work, in, upon or in connection with any water-works at all reasonable times: -(i)Enter upon and pass through any land within or outside the municipal area, adjacent to, or in the vicinity of, such water-works, in whomsoever such land may vest; and(ii)Convey into and through any such land all necessary materials, tools and implements.
