Section 288B in Karnataka Municipal Corporations Act, 1976
288B. Prohibition of deposit etc., of things in public street.
- No person shall except with the written permission of the Commissioner place or deposit upon any public street or upon any open channel, drain or well in any street or in any public place, any stall, chair, bench, box, ladder, bale or other things so as to form an obstruction thereto or encroachment thereto.
