172. Punishment for [***] [Words 'immovable encroachment or' omitted by Act No. 6 of 1995.] overhanging structure over street.
(1)Whoever without the written permission of the committee [***] [Words 'makes any immovable encroachment on or under any street, or on, over or under any sewer, or watercourse, or' Omitted by Act No. 6 of 1995.] erects or re-erects any immovable overhanging structure projecting into a street at any point above the said ground level, shall be punishable with imprisonment of either description which may extend to one month and shall also be liable to fine which may extend to one thousand rupees.(2)The committee may, by notice require the owner or occupier of any building to remove or alter, within a specified time not exceeding six weeks, such [***] [Words 'immovable encroachment or' Omitted vide Act No. 6 of 1995.] overhanging structure as aforesaid, and no compensation shall be claimable in respect of such removal or alteration:Provided that if a period of more than three years has elasped from the completion of the [over hanging structure, no prosecution shall lie under sub section (1) - nor shall such] [Substituted for the words 'encroachment of overhanging structure, no prosecution shall lie under sub-section (1) : nor shall such encroachment or' vide Act No. 6 of 1995.] overhanging structure be required to be removed or altered without payment of reasonable compensation].
