(1) If any person, without the written permission of the, municipality first obtained, marks or causes to be made, or alter or causes to be altered, any drain leading into any sewer, drain, water- course, road or land vested in the municipality, the municipality may cause such branch drain to be demolished, altered, made or otherwise dealt with as it may deem fit, and the penses thereby incurred shall be paid by such person, making or altering such branch drain.