Section 154(5) in West Bengal Municipal (Building) Rules, 2007
(5)The plot-holder shall ensure that the portion of pavement or public road is not encroached with building materials used for construction. The Authority sanctioning the building plan shall have the right to disconnect the temporary water connection of the plot holder as allowed under cause (a) of sub-rule (4) of rule 151 and take such further action as may be considered necessary for the removal of the said encroachment.
