Section 245 in The Calcutta Municipal Corporation Act, 1980
245. Power of access to water works. -
(1)The Municipal Commissioner, or any person appointed by the State Government under section 246 in this behalf, may, for the purpose of inspecting or repairing or executing any work in, upon or in connection with any water-work, at all reasonable times,-(a)enter upon and pass through any land within or outside Calcutta, adjacent to or in the vicinity of such waterwork, in whomsoever such land may vest,(b)convey into and through any such land all necessary materials, tools and implements.(2)In the exercise of any power conferred by this section, as little damage as possible shall be done, and compensation for any damage which may be done in the exercise of any such power shall be paid by the Municipal Commissioner or, if any person appointed under section 246 has caused the damage, by the State Government.
