(1)Subject to the provisions of the Indian Telegraph Act, 1885, the Indian Electricity Act, 1910 and such other Act as may be notified by the State Government sanction of the Municipality shall be required for any specific rights of way in the subsoil of public and private streets within the Municipal area for different public utilities including electric supply, telephone or other telecommunication facilities, gaspipes, water supply, sewerage and drainage, shopping plazas, warehousing facilities and apparatus and appurtenances related thereto by any person authorised under the relevent Acts.(2)The Municipality may levy any fee or charges for granting such sanction.(3)The Municipality may require such person to furnish to the Municipality maps, drawings and statements which shall enable it to compile and maintain precise records of the placement of the underground utilities within or without the limits of the Municipal area.
