218. Power to carry wire, pipes, drains, through private property subject to causing as little inconvenience as possible and paying for direct damage.
- The Municipality may carry any cable, wire, pipe drain or channel of any kind to establish or maintain any system of drainage, water supply or lighting, through, across, under or over any road, street or place laid out for a road, and after giving reasonable notice to the owner or occupier, through, across, under, over or up the side of, any land or building in the Municipal area and may place and maintain posts, poles, standard, brackets or other contrivances to support wires and lights on any pole or post in the Municipal area not vested in and under the control of the Government and may do all acts necessary or expedient for repairing or maintaining any such cable, wire, pipe, drain, channel, pole, standard, bracket or other similar contrivances in an effective state for the purpose of which it is intended to be used or for removing the same :Provided that such work shall be done so as to cause the least practicable nuisance or inconvenience to any person :Provided further that the Executive Officer shall with the sanction of the Municipality pay compensation to any person who sustains loss or damage by the exercise of such power.
