Section 4B(2) in The Cable Television Networks (Regulation) Act, 1995
(2)Any public authority under whose control or management any immovable property is vested may, on receipt of a request from a cable operator permit the cable operator to do all or any of the following acts, namely:—(a)to place and maintain underground cables or posts; and(b)to enter on the property, from time to time, in order to place, examine, repair, alter or remove such cables or posts.
