Section 234 in The Maharashtra Municipal Corporations Act, 1949
234. Commissioner may permit booths, etc. to be erected on streets on festivals - [With the concurrence, in any area for which a Commissioner of Police has been appointed, of the Commissioner of Police or any officer nominated by him and elsewhere, of the District Magistrate or any officer nominated by him,] the Commissioner may grant a written permission for the temporary erection of a booth and any other such structure on any street on occasions of ceremonies and festivals.
Provisions concerning Execution of Works in or near to Streets
