Section 201(1) in The Chhattisgarh Municipalities Act, 1961
(1)It shall be lawful for a Council, for any drainage purposes, to carry any drain, sewer, conduit, tunnel, culvert, pipe or water course through, across or under, any street or any place laid out as, or intended for, street, or under any cellar or vault which may be under any street, and after giving reasonable notice, in writing, to the owner or occupier, into, through or under, any land whatsoever within the Municipal area.
