Section 28A(4) in Karnataka Urban Water Supply and Drainage Board Act, 1973
(4)(a)No person shall, except with the permission duly obtained from the Board or the Executive Engineer,-(i)enter on any land vested in the Board along which a conduit or pipe or sewer runs or on any premises connected with water supply or drainage;(ii)construct any building, well or other structure or street over any main or sewer belonging to the Board.(b)If any building, well or other structure be so erected or any street be so constructed, the Executive Engineer may cause the same to be removed or otherwise dealt with as the Execution Engineer deems fit and the expenses incurred therefor shall be collected from the person contravening the provisions of sub-clause (ii) of clause (a).
