Section 348 in The Calcutta Municipal Corporation Act, 1980
348. Rights of way for underground utilities. -
Subject to the provisions of the Indian Telegraph Act, 1885, the Indian Electricity Act, 1910, the Calcutta Metropolitan Water and Sanitation Authority Act, 1966, the Metro Railways (Construction of Works) Act, 1978 and such other Act as may be notified by the State Government for the purpose of this section, the State Government may by rules provide for the following :-(a)the sanction by the Mayor-in-Council of specific rights of way in the sub-soil of public and private streets in Calcutta for different public utilities including electric supply, telephone or other telecommunication facilities, gas pipes, water-supply, sewerage and drainage, and underground rail system, pedestrian subways, shopping plazas, warehousing facilities and the apparatus and appurtenances related thereto provided by the Government, any statutory body or any licensee under any of the above mentioned Acts;(b)the levy of any fee or charges permissible under any of the above mentioned Acts;(c)the furnishing to the Corporation of maps, drawings and statements which shall enable it to compile and maintain precise records of the placement of the underground utilities in Calcutta.
