(1)The Chief Officer of a Municipality may carry any municipal drain through, across or under any street or anyplace laid out as or intended for a street or under any cellar or vault, which maybe under any street and, after giving reasonable notice in writing to the owner or occupier, into, through or under any land whatsoever within the municipal area or for the purpose of out-fall or distribution of sewage outside the municipal area of the municipality.(2)The Chief Officer may enter upon the construct any new drain in the place of an existing drain in any land wherein any municipal drain has been already lawfully constructed, or repair or alter any municipal drain so constructed.
