Section 171 in The Gujarat Municipalities Act, 1963
171. Encroachments on municipal drains.
(1)If any person, without the written consent or permission of the Chief Officer first obtained or in contravention of any conditions imposed or prescribed under this Act, makes or empties or causes to be made or to empty any drain into or out from any of the sewers as or drains vested in a municipality, he shall on conviction be punished with fine which may extend to one hundred rupees, and the Chief Officer may by written notice require such person to demolish, alter, remake, or otherwise deal with such drain as he may think fit.(2)(a)No building shall be newly constructed or reconstructed over any sewer, drain, culvert or gutter vested in a municipality, without the written consent of the Chief Officer, and the Chief Officer may by, written notice require any person who has so constructed or reconstructed any building without such written consent, to pull down or otherwise deal with the same as he may think fit.(b)Any person who constructs or reconstructs any building in contravention of clause (a) shall, on conviction, be punished with fine which may extend to one hundred rupees.
