Section 223 in The City of Nagpur Corporation Act, 1948
223. Buildings not to be erected without permission over drains or water or air mains.
(1)Without the written permission of the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.], 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 air main.(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] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] 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.
