106. Sanction for projection over street and drain.
(1)No person shall put up any platform, verandah, balcony, sunshade, weather frame or the project over any public street without the written permission of the Municipality.(2)Subject to any rules made by the State Government in this behalf, the Municipality may, in its discretion, give to the owners or occupiers of buildings abutting on public streets written permission to erect or re-erect platform, verandah, balcony, sunshade or weather-frame projecting on a public street or drain on such condition as it may think fit and on payment of such fees or rent as it may, from time to time, fix.
