(1)Except as provided in section 315, no person shall erect, set up, add to, or place against or in front of any premises any structure or fixture which will, -(a)Overhang, jut or project into or obstruct in any way the safe or convenient passage of the public along, any street; or(b)Put or project into any drain or open channel in any street so as to interfere within any way the use or proper working of such drain or channel or to impede the inspection or cleaning thereof.(2)The Chief Officer of the Municipality may, by a written notice, require the owner or the occupier of any premises to remove, or to take such other action, as he may direct in relation to any structure or fixture, which has been erected, set-up, added to or placed against or in front of such premises in contravention of this section.(3)If the occupier of such premises removes or alters, any structure or fixture in accordance with such notice, he shall be entitled, unless the structure or fixture was erected, set up or placed by himself, to credit into account with the owner of such premises for all reasonable expenses incurred by him in complying with the notice.
