Section 5A(1) in The Public Premises (Eviction Of Unauthorised Occupants) Act, 1971
(1)No person shall—(a)erect or place or raise any building or any movable or immovable structure or fixture(b)display or spread any goods,(c)bring or keep any cattle or other animal,on, or against, or in front of, any public premises except in accordance with the authority (whether by way of grant or any other mode of transfer) under which he was allowed to occupy such premises.
