Section 223(1) in Chennai City Municipal Corporation Act, 1919
(1)The commissioner may grant a licence, subject to such conditions and restrictions as he may think fit, to the owner or occupier of any premises-(a)to put up or continue to have verandas, balconies, sunshades, weather frames and the like, to project over a street, or(b)in streets in which the construct ion of arcades has been sanctioned by the council, to put up or continue to have an arcade, or(c)[ to construct or to continue to have any step or drain-covering necessary for access to the premises.]
