Section 299(1) in The City of Nagpur Corporation Act, 1948
(1)Except with the previous permission of the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] and in accordance with such terms and conditions, including the payment of rent, as he may impose. [* * *] [The words 'with the approval of the Mayor-in-Council' were deleted by Maharashtra 26 of 1999, Section 66.] no person shall erect, add to, set up or place against or in front of any premises any structure or fixture or obstruction which will -(a)overhang or project into or encroach upon or in any way obstruct the passage of the public along any street; or(b)project into or encroach upon or cover any drain or open channel in any street so as to interfere in any way with the use or proper working of such drain or channel or to impede the inspection or cleansing thereof.
