Section 185(4) in The Gujarat Municipalities Act, 1963
(4)Nothing contained in this section shall prevent the Chief Officer from allowing any temporary occupation of or erections in any public street on occasions of festivals and ceremonies, or the piling of fuel in by-streets and spaces for not more than ten days and in such manner as not to inconvenience the public or any individual from allowing the occupation of, or temporary erection of structures on, any such streets or spaces for any other purpose in accordance with bye laws made under the Act.
