Section 53 in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
53. Prohibition of building over water mains.
(1)Without the permission of the authorised authority, no building, wall or other structures shall be newly erected and no street shall be constructed over any Board's water main.(2)If any building, wall or other structure be so erected or any street be so constructed, the authorised authority may, with the approval of the Board, cause the same to be removed or otherwise dealt with as it shall appear fit and the expenses thereby incurred shall be paid by the person contravening the provisions of sub-section (1).(3)Nothing in this section shall apply to the Central Government.
