Section 224(1) in West Bengal Municipal Corporation Act, 2006
(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.
