(1)No person shall -(a)construct a building, wall, fence or any structure or any private street over any municipal drain, culvert or gutter or bed, bank or embankment of any sewage works or storm water channel vested in the Municipality; or(b)otherwise encroach upon drainage and sewerage system in the municipal area :Provided that the Board of Councilors may give consent to any such construction only for the purpose of securing access to any abutting land or building on such conditions as the Board of Councilors may think fit to impose.(2)The Chairman may, without notice, cause to be removed or altered, any building, wall, fence or structure constructed in contravention of the provisions of this section or any unauthorized encroachment, whatsoever, at any time for reasons to be recorded in writing.(3)The Chairman by written notice may require any person to pull down or otherwise deal with any building, fencing. wall or structure or any encroachment whatsoever constructed or erected in contravention of sub-section (1), and the expenses in doing so shall be paid by the person at whose instance the unauthorized construction or encroachment was made.(4)Any person who fails to act in accordance with the provisions of sub-section (2) shall, on conviction, be punished with a fine which may extend to five hundred rupees and, in the case of continuing offence, with further fine which may extend to one hundred rupees for every day during which such offence continues. In addition, such person shall also be liable for all expenses that the Municipality may incur in removing or otherwise dealing with the unauthorized construction or encroachment.
