(1)The Chief Officer of a Municipality may, lay main, whether within or outside the local limits of the Municipality, -(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, in respect, repair, alter, or renew or may, at any time, remove any, main so laid, whether under this section or otherwise:Provided that where a consent required for the purpose of this sub-section is withheld, the Chief Officer 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.(2)Whenever the Chief Officer, in exercise of the powers under this section, lays a main in, over or any land not forming part of a street, or inspects, repairs, alters, renews or removes a main so laid in, over or on any such land, he shall pay compensation to every person interested in that land for any damage done thereto, or injury to that land by reason of the laying, inspection, repair, alteration, renewal or removal of the main.
