(1)No owner or occupier of any building in a cantonment shall, without the permission in writing of the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ] add to or place against or in front of the building any projection or structure overhanging, projecting into, or encroaching on, any street or any drain, sewer or aqueduct therein.(2)The [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ] may, by notice in writing, require the owner or occupier of any such building to alter or remove any such projection or encroachment as aforesaid:Provided that, in the case of any projection or encroachment lawfully in existence at the commencement of this Act, the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ] shall make compensation for any damage caused by the removal or alteration.(3)The [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ] may, by order in writing, give permission to the owners or occupiers of buildings in any particular street to put up open verandahs, balconies or rooms projecting from any upper storey thereof to an extent beyond the line of the plinth or basement wall at such height from the level ground or street as may be specified in the order.
