Section 213 in The Coimbatore City Municipal Corporation Act, 1981
213. Building, etc., not to be erected without permission, over drains.
(1)Without the permission of the Commissioner, no person shall place or construct any fence, building, culvert, pipe, drain, drain-covering or other structure or any street, railway or cable over, under, in or across any public drain or stop up, divert, obstruct or in any way interfere with a public drain, whether it passes through public or private ground.(2)The Commissioner may remove or otherwise deal with anything placed or constructed in contravention of sub-section (1) as he shall think fit, and the cost of so doing shall be recoverable from the owner thereof in the manner provided in section 478.
