Section 222 in Siliguri Municipal Corporation Act, 1990
222. Power to stop excavation.
- If, during excavation or any other operation for the purpose of construction of any building or execution of any work, any of the underground utilities (such as electric or telephone cables, water-supply, sewerage and drainage mains, or gas pipe) is touched or is likely to be touched or if the Corporation is of opinion that such excavation may cause danger to public, the Corporation may, by a written order, stop forthwith any such excavation or other work till the matter is investigated and decided to its satisfaction.
