Section 191 in The Bombay Provincial Municipal Corporations Act, 1949
191. Power of access to municipal water works. - The Commissioner and any person appointed by the [State] Government under section 190 in this behalf may, for the purpose of inspecting of repairing executing or any work in, upon or in connection with any municipal water-works, at all reasonable times-
(a)enter upon and pass through any land, within or without the City, adjacent to or in the vicinity of such water-works, in whomsoever such land may vest;(b)cause to be conveyed into and through any such land all necessary men, materials, tools and implements.
