Section 252 in West Bengal Municipal Corporation Act, 2006
252. Rights of way for underground utilities.
- Subject to the provisions of this Act and any other law for the time being in force, the State Government may, by rules, provide for-(a)the sanction by the Corporation of specific rights of way in the sub-soil of public and private streets in the Corporation area for different public utilities including electric supply, telephone and other telecommunication facilities, gas-pipes, water-supply, sewerage and drainage, pedestrian sub-ways, shopping places, warehousing facilities, and apparatus and appurtenances related thereto provided by the State Government, any statutory body or any licensee under any law for the time being in force:(b)the levy of any fee or charges;(c)the furnishing to the Corporation of maps, drawings and statements which shall enable it to compile and maintain the precise records of the placements of the underground utilities within the Corporation area.
