(1)The Board may lay water mains, sewers, or service pipes, or drains of any type if any street or, with the consent of the owner and occupier of land not forming part of the street, in, over or on any such land and may from time to time inspect, repair, alter or renew such main, pipe, sewer or drain wherever situated:Provided that where a consent required for the purpose of this sub-section is withheld, the Board may, after giving the owner or occupier a written notice of its intention to do so, lay the main pipe, sewer or drain in, over or on that land even without such consent.
