Section 128 in Tamil Nadu District Municipalities Act, 1920
128. Prohibition of building over water mains.
(1)Without the permission of the council, no building, wall or other' structure shall be newly erected and no street or railway shall be constructed over any municipal water mains.(2)If any building, wall or other structure be so erected or any street or railway be so constructed, the council may cause the same to be removed or otherwise dealt with as shall appear to it fit and the expenses thereby incurred shall be paid by the persons offending.Supply for Domestic use
