Section 211(2) in The M.P. Municipal Corporation Act, 1956
(2)Any shaft or pipe so erected or affixed shall-(a)be carried at least fifteen feet higher than any skylight or window situated within a distance of forty feet therefrom;(b)if the same be fixed to a wall supporting the eaves of a roof, be carried at least five feet higher than such eaves; and(c)be removed by the Commissioner to some other place, if at any time the owner of the aforesaid premises, building Or tree is desirous of effecting any change in his property which cannot without unreasonable inconvenience be carried out unless the shaft or pipe is removed.
