215. Building not to be erected without permission over drains.
(1)Without the permission of the Municipality no person shall place or construct any fence, building, culvert, drain covering, drain, or other structure or any road or cable over, under, in or across any public drain, or stop, divert, obstruct or in any way interfere with any public drain whether it passes through public or private ground.(2)The Health Officer may remove or otherwise deal with any thing placed or constructed in contravention of Sub-section (1) as he shall think fit, and the cost of so doing shall be recoverable from the person responsible therefor in the manner provided in Section 345.
