Section 243 in The Chhattisgarh Municipal Corporation Act, 1956
243. Buildings not to be erected without permission over drains or water or airmains.
(1)Without the written permission of the Commissioner no building, wall or other structure shall be erected or re-erected, and no street, railway, electric or telephone line or similar other structure shall be constructed over any municipal drain or water or airmain.(2)If any building, wall or other structure is erected, or re-erected or constructed in contravention of the provisions of sub-section (1), the Commissioner may, subject, to the provisions of any law for the time being in force, remove the same or otherwise deal with it as he may think fit. The expenses incurred by him under this sub-section shall be paid by the person offending.
