Section 224 in West Bengal Municipal Corporation Act, 2006
224. Private street etc. not to be constructed over municipal drain without permission.
(1)Without the permission, in writing, of the Commissioner granted in accordance with such regulations as may be made by the Corporation in this behalf,-(a)no private street shall be constructed over any municipal drain, or(b)no wall or other structure shall be newly erected over any municipal drain, or(c)no wall, fence or structure shall be erected on the bed, bank or embankment of any municipal sewage or storm-water channel, nor any portion thereof shall be interfered with, encroached upon, altered or occupied for fishery, agriculture or any other purpose.(2)If any private street is constructed, or any wall or other structure is erected over any municipal drain, or if any wall, fence or structure is erected on the bed or embakment of any municipal sewage or storm-water channel or if any portion thereof is interfered with, encroached upon, altered or occupied without the permission, in writing, of the Commissioner, the Commissioner may remove or otherwise deal with the same in such manner as he may think fit, and the expenses incurred by the Corporation in so doing shall be paid by the owner of such private street, wall, or other structure or by the person who interferes with, or encroaches upon, or alters or occupies, as the case may be.
