Section 312(2) in Kolkata Municipal Corporation Act, 1980
(2)The power conferred by sub-section (1) shall not be exercisable in respect of any property vested in the Union or under the control or management of the Central or the State Government or the railway administration or vested in any local authority save with the permission of the Central or the State Government or railway administration or the local authority, as the case may be, and in accordance with the rules or the regulations made in this behalf :Provided that the Municipal Commissioner may, without such permission, repair, renew or amend any existing works of which the character or position is not to be altered, if such repairs, renewal or amendment is urgently necessary.in order to maintain without interruption the supply of water, drainage or disposal of sewerage or is such that delay could be dangerous to health, human life or property.
