Section 215(2) in The Punjab Municipal Corporation Act, 1976
(2)The powers conferred by sub-section (1) shall not be exercisable in respect of any property vested in the Government or under the control, or management of the Government or railway administration or vested in any local authority save with the permission of the Government or railway administration or the local authority as the case may be, and in accordance with any bye-law made in this behalf:Provided that the Commissioner may, without such permission, repair, renew or amend any existing works of which the character or position is not to be altered if such repair, renewal or amendment is urgently necessary in order to maintain without interruption the supply of water, drainage or disposal of sewage or is such that delay would be dangerous to health, human life or property.
