Section 195(1) in West Bengal Municipal Corporation Act, 2006
(1)The Corporation may lay a main, whether within or outside the local limits of the Corporation area. -(a)in any street, and,(b)with the consent of every owner or occupier of any land, not forming part of a street, in, over or on that land,and may inspect, repair, alter, or renew, or may remove any main, whether so laid under this section or otherwise:Provided that whether or not a consent required for the purpose of this sub-section is withheld by the owner or the occupier, of any land, not forming part of a street, the Commissioner may, after giving the owner or the occupier of such land a written notice of his intention so to do, lay the main in, over or on that land even without such consent.
