-No person shall(a)wilfully obstruct any member of the Board or any person acting under the authority of the Board in the performance of his duties; (b) wilfully or negligently break, injure or tamper in any manner with any installation, pipe, drain, fitting or apparatus belonging to the Board;(c)wilfully or negligently obstruct or hinder the flow of or flush, draw off or divert the flow of water or sewerage in any water course, pipe, drain or sewer;(d)do any act likely to foul or pollute the water in any water works or drain.Buildings, railways and private streets not to be erected or constructed over drains or water works without permission
