Section 192(a) in The Chandernagore Municipal Corporation Act, 1990
(a)sanction by the Corporation of specific rights of way in the subsoil of public and private streets in Chandernagore for different public utilities including electric supply, telephone and other telecommunication facilities, gas pipes, water-supply, sewerage and drainage, pedestrian sub-ways, shopping places, warehousing facilities and the apparatus and appurtenances related thereto provided by the State Government, any statutory body or any licensee under any law;
