Section 322 in The Chhattisgarh Municipal Corporation Act, 1956
322. Prohibition of obstruction in streets.
(1)No person shall, except with the written permission of the Commissioner granted in this behalf and in accordance with such conditions including the payment of rent or lee, as he may impose either generally or specially in this behalf :-(a)erect or set up any wall, fence, rail, post, step, booth or other structure whether fixed or movable or whether of a permanent or temporary nature, or any fixture in or upon any street so as to form an obstruction to, or an encroachment upon, or a projection over, or to occupy any portion of such street, channel, drain, well or tank.(b)deposit upon any street or upon any open channel, drain or well in any street or upon any public place, any stall, chair, bench box, ladder, bale or other thing whatsoever, so as to form an obstruction thereto or encroachment thereon.(2)Whoever contravenes any provision of sub-section (1) shall be punished with imprisonment for a term which may extend to six months or with fine which may extend to five thousand rupees or with both and with further fine which may extend to one hundred rupees for every day on which such contravention continues after the elate of first conviction for such offence.(3)Without prejudice to the action under sub-section (2), the Commissioner notwithstanding anything contained in this Act, may after giving such notice as may be prescribed, cause to be removed any obstruction or encroachment as described in clause (a) and (b) of sub-section (1).(4)Any of the things caused to be removed by the Commissioner under sub-section (3), shall, unless the owner thereof turns up to lake back such things and pays to the Commissioner the charges for the removal and storage of such things, be disposed of by the Commissioner by public auction or in such other manner and within such time as the Commissioner thinks fit.(5)The Police Officer shall not investigate into the offence under this section except on a report made in writing in this behalf by the Commissioner.
