(1)No person shall encroach upon drainage and sewerage system in the municipal area; Provided that the Municipality may give consent to any such construction only for the purpose of securing access to any aboutting land or building on such conditions as the Municipality may think fit to impose.(2)The Chairperson may, without notice, cause to be removed or altered, any building, well, fence or structure constructed in contravention of the provisions of this section or any unauthorised encroachment, whatsoever at any time for reasons to be recorded in writing.(3)The Chairperson by written notice may require any person to pull down or otherwise deal with any building fencing, wall or structure or any encroachment whatsoever constructed or erected in contravention of sub-section (1), and the expenses is doing so shall be paid by the person at whose instance the unauthorised construction or encroachment was made.(4)Any person who acts in contravention of the provisions of this section shall, on conviction , be punished with a fine which may extend to two thousand rupees and, in the case of continuing offence, with further fine which may extend to one hundred rupees for every day during which all expenses that the Municipality may in removing or otherwise dealing with the unauthorised construction or encroachment incurs.
