Section 50 in Kerala Water Supply and Sewerage Act, 1986
50. Prohibition of construction of buildings, etc., over sewer.
(1)No person shall without the permission of the Authority construct any private street, building, wall, fence or other structure on any sewer of the Authority.(2)If any private street be constructed or any building, wall, fence or structure erected on any sewer as aforesaid without the written permission of the Authority, the Authority may remove or otherwise deal with the same as it thinks fit.(3)The expenses incurred by the Authority 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 person offending and shall be recoverable as an arrear of charges payable under this Act.
