Section 335 in The Mumbai Municipal Corporation Act, 1888
335. Buildings, etc., not to be erected without permission over municipal gas-pipes.
(1)Without the written permission of the Commissioner, no building, wall or other structure shall be newly erected, and no street or railway shall be constructed over any gas-pipe belonging to the corporation.(2)If any building, wall or other structure be so erected, or any street or railway be so constructed, the Commissioner may, with the approval of the standing committee, cause the same to be removed or otherwise dealt with as to the Commissioner shall appear fit, and the expenses thereby incurred shall be paid by the person offending.Watering of Streets
