- Nothing in this Act shall affect-(a)the rights of any local authority to make any excavation for the purpose of laying, making, altering, repairing or renewing any sewer, drain, water course or other work; or(b)the rights of any authority appointed under any law for the time being in force for gas or water, electricity, railways, tramways or trolley vehicles to erect any support or make any excavation for the purpose of laying, making, altering, repairing or renewing any main pipe, sluice, weir, electric line, duct, drain or other apparatus; or(c)any land belonging to a railway administration or belonging to or used by a person holding a licence or sanction for the generation, transformation or distribution of electricity under the Indian Electricity Act, 1910 (Central Act IX of 1910)1 when such land is held or used by the railway administration or such persons, as the case may be, for the purpose of its railway or for generation, transformation or distribution of electricity, except in so far as they may consent thereto; or(d)any land within the limits of a cantonment or a port; or(e)any powers and duties of the telegraph authority under the provisions of the Indian Telegraph Act, 1885 (Central Act XIII of 1885); or(f)any land within the jurisdiction of any other authority under the administrative control of the Central Government.Explanation I. - For the purpose of clause (a), the Tamil Nadu Housing Board constituted under the Tamil Nadu Housing Board Act, 1961 (Tamil Nadu Act 17 of 1961), and the Tamil Nadu Slum Clearance Board constituted under the Tamil Nadu Slum Areas Improvement and Clearance Act, 1971 (Tamil Nadu Act 11 of 1971) shall be deemed to be a local authority.Explanation II. - The saving of rights of authorities in clauses (a) and (b) does not dispense with the seeking of permission of the Highways Authority under section 45.
