Section 207(5) in The Chhattisgarh Municipalities Act, 1961
(5)If the owner of any land into, through or under which a drain has been carried under this section whilst such was unbuilt upon, shall at any subsequent time desire to construct a building thereon, the Council shall, if it sanctions the construction of such buildings, by written notice, require the owner of the occupier of the building or land, for the benefit of which drain was constructed, to close, remove or divert the same, and to fill in, re-instate and make good the land in such manner as it may deem necessary in order to admit of the construction or safe enjoyment of the proposed building.
