321. Buildings, railways and Private streets not to be erected or constructed cover drains or water-works without permission.
(1)Without the permission of the Municipality, no railway or private street shall be constructed and no building, wall, fence or other structure shall be erected on any municipal drain or on any water-works constructed or maintained by, or vested in, the Municipality.(2)If any railway or private street is constructed or any building, wall, fence or structure erected on any drain or water-works as aforesaid, without such permission of the Municipality, the Chief Officer may remove or otherwise deal with the same as he may think fit.(3)The expenses incurred by the Chief Officer in so doing shall be paid by the owner of the private street or of the building, fence, wall or other structure or, as the case may be, by the railway administration or the person offending, and shall be recoverable as an arrears of tax under this Act.
