264. Buildings etc. not to be erected or constructed without permission.
(1)Without the permission of the Municipality, no railway or private street shall be constructed and no building, wall, fence or other structure shall be erected on any municipal drain or on any water-works constructed or maintained by, or vested in, the Municipality.(2)If any railway or private street is constructed of any building, wall, fence or structure erected on any drain or water-works as aforesaid, without such permission of the Municipality, the Chief Officer may remove or otherwise deal with the same as he may think fit.(3)The expenses incurred by the Chief Officer in so doing shall be paid by the owner of the private street or of the building, fence, wall or other structure of, as the case maybe, by the railway administration or and shall be recoverable as an arrears of tax
