Section 243 in The Punjab Municipal Corporation Act, 1976
243. Prohibition of projection upon streets, etc.
(1)Except as provided in Section 244, no person shall erect, set up, add to, or place against or in front of any premises any structure or fixture which will-(a)[ overhang, jut or project into, or] [The words in any way encroach upon and' shall be omitted vide Punjab Act No. 7 of 1995.](b)jut or project into [-] [The words or encroach upon' shall be omitted vide Punjab Act No. 7 of 1995. ] any drain or open channel in any streets so as in any way to interfere with the use or proper working of such drain or channel or to impede the inspection or cleanising thereof.(2)The Commissioner may by notice require the owner or occupier of any premises to remove or to take such other action as he may direct in relation to any structure or fixture which has been erected, set up, added to, or placed against, or in front of the said premises in contravention of this section.(3)If the occupier of the said premises removes or alters any structure or fixture in accordance with such notice, he shall be entitled, unless the structure or fixture was erected, set up or placed by himself, to credit into account with the owner of the premises for all reasonable expenses incurred by him in complying with the notice.
