Section 111 in New Town, Kolkata Development Authority Act, 2007
111. Power to order demolition of drain constructed within consent.
- No person shall, without the written consent of the Chairman first obtained, make or cause to be made, or alter, or cause to be altered, any drain or branch drain leading into any of the sewers of the Development Authority or drains or into any water-course, street or land Vested in the Development Authority, and the Chairman may cause any drain or branch drain, so made or altered, to be demolished, altered, remade, or otherwise dealt with at the expenses of the persons making or altering, such drain.
