Section 195 in The Bombay Provincial Municipal Corporations Act, 1949
195. Buildings, etc. not to be erected over municipal water-main without permission. - (1) Without the written permission of the Commissioner, no building, wall or structure of any kind shall be newly erected or re-erected and no street or minor railway shall be constructed, over any municipal water-main.
(2)If any building, wall or structure be so erected or re-erected or any street or minor railway be so constructed, the Commissioner may, with the approval of the Standing Committee, cause the same to be removed or otherwise dealt with as to him shall appear fit, and the expenses thereby incurred shall be paid by the person, offending.Public Gratuitous Water-Supply
