Section 243(1) in Haryana Municipal Corporation Act, 1994
(1)No person other than the Commissioner or a Corporation Officer or other Corporation employee shall, without the written permission of the Commissioner -(a)open, break up, displace, take up or make any alteration in, or cause any injury to the soil or pavement or any wall, fence, post, chain or other material or thing forming Part of any street; or(b)deposit any building material in any street; or(c)set up in any street any scaffold or any temporary erection for the purpose of any work whatever, or any posts, bars, rolls, boards or other things by way of an enclosure, for the purpose of making mortar or depositing bricks, lime, rubbish or other materials.
