(1)Notwithstanding anything contained in section 308, 314 or 315 or any regulations relating to streets and subject to any general or special order that the Government may make in this behalf, if any street is vested in the Government-(a)The Municipality shall not in respect of such street grant permission to do any act, the doing of which without its written permission would contravene the provisions of section 314 or section 315 or allow any building to be set forward under the provisions of section 308, except with the sanction of the Government, which may be given in respect of a class of cases generally or in respect of a particular case; and(b)The Municipality shall, if so required by the Government, exercise the power conferred upon it by section 308, 315 or 316 or any regulations relating to streets in respect of any encroachment or changing structure on or over such street or by materials, goods or articles of merchandise deposited on such street.
