Section 404 in The Orissa Municipal Corporation Act, 2003
404. Prohibition of depositing etc. of thing in street.
(1)No person shall, except with the written permission of the Commissioner, -(a)place or deposit on any street, or over any open channel, drain or well in any street or in any public place any stall, chair, bench, box, ladder bale, or other thing whatsoever so as to form an obstruction thereto or encroachment thereon; or(b)project, at a height of less than twelve feet from the surface of the street, any thing beyond the line of the plinth of any building over any street; or(c)attach to, or suspend from any wall or portion of a building abutting on a street, at a lower height than aforesaid anything whatever.(2)Nothing in clause(a) of Sub-section (1) shall apply to building materials.
