Section 183(1) in Tamil Nadu District Municipalities Act, 1920
(1)The council may grant a licence, subject to such conditions and restrictions as it may think fit, to the owner or occupier of any premises to put up verandas, balconies, sun-shades, weather-frames and the like, to project over a street, or in streets in which the construction of arcades has been sanctioned by the council, to put up an arcade; or to construe t any step or drain-covering necessary for access to the premises.
