(1)No construction or development of any kind including building, walls fences, roads or poles or electric transmission lines shall be made above any drain, sewer or water supply pipe or any installation constructed or maintained or vested in the Board, except with the written permission of the Board and subject to such conditions as may be fixed by the Board:Provided that a Railway Administration may take up the works mentioned hereabove, in accordance with the provisions of section 11 and section 12 of the Railways Act, 1989 (24 of 1989), subject to the condition that the Railway Administration shall do so with the consent of the Government.
