Section 223 in The Mumbai Municipal Corporation Act, 1888
223. Buildings, etc., not to be erected without permission over drains.
(1)Without the written permission of the Commissioner; no building, wall or other structure shall be newly erected, and no street or railway shall be constructed over any municipal drain.(2)If any building, wall or other structure be so erected, or any street or railway be so constructed, the Commissioner may, with the approval of the [Standing Committee] [These words were substituted for the words 'Mayor-in-council' by Maharashtra 27 of 1999, Section 95, (w.e.f. 23-4-1999).], remove or otherwise deal with the same as he shall think fit, and the expenses thereby incurred shall be paid by the person offending.
