81. No construction or development over any sewer, supply pipe or installation etc without permission.
(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.(2)The Board may remove or otherwise deal with any construction or development made in contravention of the provisions of sub-section (1) in such manner as it thinks fit having regard to the maintenance of its services and any cost including departmental charges incurred by the Board in this regard shall be recoverable from the person who made the development or construction:Provided that in case of construction or development made by the Telegraph Authority, the Board may remove or otherwise deal with it in such manner as it thinks fit and recover the cost including departmental charges incurred by the Board in this regard after giving the Telegraph Authority an opportunity of executing it within such reasonable period as the Board may fix for the purpose.
