Section 317 in Kolkata Municipal Corporation Act, 1980
317. Prohibition for any construction over the water mains, municipal drains, etc.
- (1 ) Without the written permission of the Municipal Commissioner, no building, wall or other structure shall be newly erected or no street, tram track or railway shall be constructed over any water-main, drain or sewer or no underground duct, cable or pipe shall be laid over or along such main, drain or sewer belonging to the Corporation :Provided that the Municipal Commissioner may refuse such permission, subject to prior approval of the Mayor-in-Council.(2)If any building, wall or other structure or street or tram track or railway is newly erected or constructed or any underground utility is laid without such permission, the Municipal Commissioner may with the approval of the Mayor-in-Council remove such construction or erection or otherwise deal with the same, and the expenses of such removal or otherwise shall be recovered from the owner as an arrear of tax or from the person committing the offence.
