Section 230(1) in The Gujarat Provincial Municipal Corporations Act, 1949
(1)No person shall, except with the written permission of the Commissioner,-(a)place or deposit upon any street, or upon any open channel, drain, or well in any street or in any public place any stall, chair, bench, box, ladder, bale, or other thing whatever so as to form an obstruction thereto or encroachment thereon;(b)project at a height of less than twelve feet from the surface of the street, any board or chair, beyond the line of the plinth of any building over any street, or over any open channel, drain, well or tank in any street;(c)attach to, or suspend from, any wall or portion of a building abutting on a street, at a lower height than aforesaid anything whatever.
