Section 226 in The Maharashtra Municipal Corporations Act, 1949
226. Prohibition of projections upon streets, etc. - (1) Except as provided in section 227, 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 in any way encroach upon, or obstruct in any way the safe or convenient passage of the public along any street, or(b)jut or project into or encroach upon any drain or open channel in any street so as to in any way to interfere with the use or proper working of such drain or channel or to impede the inspection or cleansing thereof.(2)The Commissioner may, by written notice, require the owner or occupier of any premises to remove or to take such order as he may direct, with any structure or fixture which has been erected, set-up, added to or placed against, or in front of, the said premises in contravention of this section or of any law in force in the City on the day immediately preceding the appointed day.(3)If the occupier; of the said 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 in account with the owner of the premises for all reasonable expenses incurred by him in complying with the said notice.(4)If any such structure or fixture as is described in sub-section (1) has been erected, set-up, added to, or placed against or in front of any premises at any time before the first day of April 1901, the Commissioner may give notice as aforesaid to the owner or occupier of the said premises :Provided that if in any such case the structure or fixture was lawfully erected, set-up, added to or placed, compensation shall be paid by the Commissioner to every person who sustains loss or damage by the removal or alteration thereof.
