Section 258 in Gauhati Municipal Corporation Act, 1971
258. Power of carrying wires, pipes drains, etc.
- Subject to the provisions of any law for the time being in force the Commissioner may carry any cable, wire, pipe, drain or channel of any kind required for the establishment or maintenance of any system of drainage, water supply or lighting through, across, under or over any street or any place laid out as or in ended for a street, and also after giving reasonable notice in writing to the or along side any land or building whatsoever within or without the city, and may place and maintain in any immovable property in the city or outside the city any posts, poles, standard, brackets or other contrivances for supporting cables, wires, pipes, channels and lights and may do all acts necessary or expedient for repairing or maintaining any such cable, wire, pipe, drain, channel, post, pole, standard, bracket other similar contrivance in an effective state for the purpose for which it is intended to be used or for removing the same.
