Section 114 in New Town, Kolkata Development Authority Act, 2007
114. Encroachment or drain of Development Authority.
(1)No person shall-(a)construct a building, wall, fence or any structure or any private street over any drain, culvert or gutter of the Development Authority; or bed, bank or embankment of any sewerage works or strom-water channel vested in the Development Authority; or(b)otherwise encroach upon drainage and sewerage system in the area within the jurisdiction of the Development Authority;Provided that the Development Authority may give consent to any such construction only for the purpose of securing access to any abutting land or building oil such conditions as the Development Authority 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 unauthorised encroachment, whatsoever, at any time for reasons to be recorded in writing.(3)The Chairman may, by a nib tic e, in writing, 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 the provisions of sub-section (1), and the expenses in doing so shall be paid by the person at whose instance the unauthorised construction of encroachment was made.(4)Any person who fails to act in accordance with the provisions of sub-section (3) shall, on conviction, be punished with a fine which may extend to one thousand rupees and, in the case of continuing offence, with further fine which may extend to two hundred rupees for every day during which such offence continues. In addition; such person shall also be liable for all expenses that the Development Authority may incur in removing or otherwise dealing with the unauthorised construction or encroachment.
