Section 245(1) in The Calcutta Municipal Corporation Act, 1980
(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.
