Section 310 in The Mumbai Municipal Corporation Act, 1888
310. Projections over streets may be permitted in certain cases.
(1)The Commissioner may give a written permission, on such terms [as he shall in each case think fit] [These words were substituted for the words 'as may be sanctioned by the Member-in-Charge' by Maharashtra 27 of 1999, Section 113, (w.e.f. 23-4-1999).], to the owner or occupier of any building abutting on any street-(a)to erect an arcade over such street or any portion thereof, or(b)to put up a verandah, balcony, sunshade, weather-frame or other such structure or thing projecting from any upper storey over any street or portion thereof:(2)Provided that no permission shall be given by the Commissioner for the erection of an arcade any public street in which the construction of arcades has not been previously sanctioned by the corporation.(3)The provisions of section 308 shall not be deemed to apply to any arcade, verandah, balcony sunshade, weather-frame or other structure or thing erected or put under and in accordance with the terms of a permission granted under this section.
