(1)No person shall -(a)construct a building, wall, fence or any structure or any private street over any municipal drain, culvert or gutter or bed, bank or embankment of any sewage works or storm water channel vested in the Municipality; or(b)otherwise encroach upon drainage and sewerage system in the municipal area :Provided that the Board of Councilors may give consent to any such construction only for the purpose of securing access to any abutting land or building on such conditions as the Board of Councilors may think fit to impose.
