Section 9(1) in The Durgapur (Development And Control Of Building Operations) Act, 1958
(1)The State Government may, by order made in this behalf, empower the Authority or any other person or officer to lay down, place, maintain, alter, remove or repair any pipes, pipe-lines, supply-lines, posts or other appliances or apparatus for the maintenance of supplies and services essential to the life of the community, including supplies of gas, water and electricity, in, on, under, over, along or across any land within Durgapur and also, in continuation of any pipes, pipe-lines, supply-lines, posts or other appliances or apparatus laid down, placed or maintained within Durgapur, in, on under, over, along or across any other land in West Bengal.
