Section 56(1) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
(1)Whoever within the Gram Panchayat area causes any hindrance, obstruction or encroachment over any public street or open site or upon any drain in such street,-(a)by building or setting up any wall, fence, rail, post, stall, verandah, platform, plinth, step or any other structure; or(b)without written permission of the Gram Panchayat or contrary to the conditions mentioned in such permission by putting up any verandah, balcony, room or other structure so as to project over any public street or upon any drain in such street; or(c)by unauthorizedly removing earth, sand or other material from any site; or(d)by unauthorizedly cultivating any grazing or other land, may be punished with fine, which may extend to [one thousand, rupees] [Substituted by M.P. Act No. 26 of 1994 (w.e.f. 30-5-1994).] and in case of continuing offense with further fine which may extend to [twenty rupees] [Substituted by M.P. Act No. 26 of 1994 (w.e.f. 30-5-1994).] for every day during which such encroachment, obstructions or projection continues after the date of first conviction for such offense.
