(1)If any person, without the written consent of Board first obtained, makes or causes to be made, or alters or causes to be altered, any drain leading into any sewer, drain, water-course road or land vested in the Board, the Board may cause such branch drain to be demolished, altered, remade or otherwise dealth with as it shall think fit, and the expenses thereby incurred shall paid by such person making or altering such branch drain.
