Section 310(1) in The Mumbai Municipal Corporation Act, 1888
(1)The Commissioner may give a written permission, on such terms [as he shall in each case think fit] [These words were substituted for the words 'as may be sanctioned by the Member-in-Charge' by Maharashtra 27 of 1999, Section 113, (w.e.f. 23-4-1999).], to the owner or occupier of any building abutting on any street-(a)to erect an arcade over such street or any portion thereof, or(b)to put up a verandah, balcony, sunshade, weather-frame or other such structure or thing projecting from any upper storey over any street or portion thereof:
