Section 189 in Siliguri Municipal Corporation Act, 1990
189. Rights of way for underground utilities.
- Subject to the provisions of any other law for the time being in force, the State Government may, by rules, provide for-(a)sanction by the Corporation of specific rights of way in the sub-soil of public and private streets in Siliguri for different public utilities including electric supply, telephone and other telecommunication facilities, gas pipes, water-supply, sewerage and drainage, pedestrian sub-ways, shopping places, warehousing facilities and the apparatus and appurtenances related thereto provided by the State Government, any statutory body or any licensee under any law;(b)levy of any fee or charges permissible under law;(c)furnishing to the Corporation of maps, drawings and statements which shall enable it to compile and maintain the precise records of the placements of the underground utilities in Siliguri.
