368. [ Power to allow certain works. [Substituted by Act 14 of 1999, w.e.f. 24-3-1999.]
(1)The Municipality may grant a licence, subject to such conditions and restrictions as it may think fit, to the owner or occupier of any premises to cover drains necessary for access to the premises.](2)A Municipality, may grant a licence, subject to such conditions and restrictions as it may think fit, for the temporary erection of pandals and other structures in a public street vested in the Municipality or in any other public place the control of which is vested in the Municipality.(3)A Municipality shall have power to lease roadsides and street margins vested in it for occupations on such terms and conditions and for such period as it may fix.(4)No licence under sub-section (1) or a lease under sub-section (3) shall be granted if the [x x x] [Omitted 'projection' by Act 14 of 1999, w.e.f. 24-3-1999.], construction or occupation is likely to be injurious to health or cause public inconvenience or otherwise materially interfere with the use of the road as such.(5)The Government may, by notification, restrict and impose such control in, as they may think fit, the exercise by Municipalities in general or by any Municipality in particular, of the powers under cub-sections (1) and (3).(6)On the expiry of any period for which a licence has been granted under this section, the Secretary, may, without notice, cause any [construction] [Substituted 'projection or construction' by Act 14 of 1999, w.e.f. 24-3-1999.] put up under sub-section (1) or sub-section(2) to be removed, and the cost thereof shall be recovered in the manner provided in section 538 from the person to whom the licence was granted.
