(a)The Chief Officer of a Municipality, or any person appointed by the Government in this behalf, may, for the purpose of inspecting or repairing or executing any work, in, upon or in connection with any water-works at all reasonable times: -(i)Enter upon and pass through any land within or outside the municipal area, adjacent to, or in the vicinity of, such water-works, in whomsoever such land may vest; and(ii)Convey into and through any such land all necessary materials, tools and implements.(b)In the exercise of any power conferred by this section, as little damage, as possible may be done, and compensation for any damage, which may be done in the exercise of any such power, shall be paid by the Chief Officer, or, if the person so appointed by the Government has caused the damage, by the Government.
