Section 244(2) in The Mumbai Municipal Corporation Act, 1888
(2)Provided that any shaft or pipe so erected or affixed shall-(a)be carried at least [fifteen] [The word 'fifteen' was substituted for the word 'ten' by Bombay 5 of 1905, Section 26(b).] feet higher than any sky-light or window situated within a distance of [forty] [The word 'forty' was substituted for the word 'twenty' by Bombay 5 of 1905, Section 26(b).] feet therefrom;(b)if the same be affixed to a wall supporting the eave of a roof, be carried at least five feet higher than such eave;(c)be erected or affixed so as to create the least practicable nuisance or inconvenience to the inhabitants of the neighbourhood;(d)be removed by the Commissioner to some other place, if at any time the owner of the premises, building or tree upon or to which the same has been erected or affixed is desirous of effecting any change in his property which either cannot be carried out, or cannot without unreasonable inconvenience be carried out, unless the shaft or pipe is removed.
