Section 194 in The Chhattisgarh Municipalities Act, 1961
194. Permission necessary for certain projections.
(1)The Council may, subject to any bye-laws made under the provisions of this Act, give written permission to the owners or occupiers of buildings in public street to put upon verandahs, balconies or rooms, to project from any upper storey thereof, at such height from the surface of the street as the Council may fix and to an extent not exceeding four feet beyond the line of plinth or basement wall, and may prescribe the extent to which and the conditions subject to which, roofs, eaves, whether boards, dasses, shop boards and the like may be allowed to project over such streets.(2)(a)Any such owner or occupier putting up any such projection as aforesaid without such permission or in contravention of such orders, shall be punished with fine which may extend to two hundred and fifty rupees and if any such owner or occupier fails to remove any such projection as aforesaid in respect of which he has been convicted under this section, he shall be punished with further fine which may extend to five rupees for each day on which such failure or neglect continues.(b)Notwithstanding any proceedings which may be taken under clause (a), the Council may, by written notice, require the owner or occupier of any such building to remove or alter any such projection which has been constructed either without or contrary in any manner to, the permission or order given or issued by or on behalf of the Council.(3)The Council may, by written notice, require the owner or the occupier of any building to remove or alter any projections, encroachment or obstructions which whether erected before or after the site of such building became part of a Municipality, shall have been erected or placed against or in front of such building, and which-(a)over hangs or juts into or in any way projects or encroaches upon any public street, so as to be an obstruction to safe and convenient passage along such street; or(b)projects and encroaches into or upon any uncovered aqueduct, drain or sewer in such street so as to obstruct or interfere with such aqueduct, drain or sewer, or the proper working thereof:Provided that the Council shall, if such projection, encroachment, or obstruction shall have been made in any place before the date on which such place became part of a Municipality, or after such date with written permission of the Council, make reasonable compensation to every person who suffers damage by such removal or alteration, and if any such dispute shall arise touching the amount of such compensation, the same shall be ascertained and determined in the manner provided in Section 303.
