Section 114(1) in New Town, Kolkata Development Authority Act, 2007
(1)No person shall-(a)construct a building, wall, fence or any structure or any private street over any drain, culvert or gutter of the Development Authority; or bed, bank or embankment of any sewerage works or strom-water channel vested in the Development Authority; or(b)otherwise encroach upon drainage and sewerage system in the area within the jurisdiction of the Development Authority;Provided that the Development Authority may give consent to any such construction only for the purpose of securing access to any abutting land or building oil such conditions as the Development Authority may think fit to impose.
