Section 212 in The Chhattisgarh Municipalities Act, 1961
212. Encroachments on Municipal drains.
(1)Whoever, without the written consent of the Council first obtained, makes or causes to be made any drain into or out from any of the sewers or drains vested in the Council, shall be punished with fine which may extend to twenty-five rupees, and the Council may, by written notice, require such person to demolish, alter, remake or otherwise deal with such drain as it may think fit.(2)No building shall be newly constructed or reconstructed over any sewer or drain, culvert, or gutter vested in a Council, without the written consent of Council and the Council may, by written notice, require any person who has so constructed or reconstructed any building without such written consent, to demolish or otherwise to deal with the same as it may deem fit.
