Section 251(1) in Kolkata Municipal Corporation Act, 1980
(1)The Corporation may lay a main, whether within or outside the local limits. of Kolkata,(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, from time to time, inspect, repair, alter or renew or may, at any time, remove any main so laid, whether under this section or otherwise:Provided that whether a consent required for the purpose of this sub-section is withheld, the Municipal Commissioner may, after giving the owner or the occupier of the land a written notice of his intention so to do, lay the main in, over or on that land even without such consent.
