Section 76 in Bangalore Water Supply and Sewerage Act, 1964
76. Buildings and private streets not to be erected or constructed over sewers without permission.
(1)Without the written permission of the Board no private street shall be constructed and no building, wall, fence or other structure shall be erected on any Board sewer constructed or maintained by, or vested in, the Board.(2)If any private street be constructed or any building, wall, fence or structure erected on any sewer as aforesaid without the written permission of the Board, the Board may remove or otherwise deal with the same as it thinks fit.(3)The expenses incurred by the Board in so doing shall be paid by the owner of the private street or of the building, fence, wall or other structure or, as the case may be, by the person offending and shall be recoverable as an arrear of charges payable under this Act.
