Section 235 in Haryana Municipal Corporation Act, 1994
235. Prohibition of projection upon streets, etc.
(1)Except as provided in section 236, no person shall erect, set-up, and to, or may place against or in front of any premises any structure or fixture which will, -(a)overhand, jut or project into, or in any way encroach upon and obstruct in any way the safe or convenient passage of the public along any street, or(b)jut or project into or encroach upon any drain or open channel in any street so as in any way to interfere with the use or proper working of such drain or channel or to impede the inspection or cleaning 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.
