Section 320(1) in The Chhattisgarh Municipal Corporation Act, 1956
(1)The Corporation or the Commissioner shall not in respect of any street vested in the Government grant permission to do any act the doing of which without the permission of the Corporation or the Commissioner is punishable under this Act or the rules or bye-laws made thereunder except with the previous sanction of the Government which may accord its sanction either generally or in particular case.
