Section 163 in The Howrah Municipal Corporation Act, 1980
163. Power of Corporation to remove or alter verandah, etc. or fixtures attached to buildings which project, etc. over public street.
(1)No person shall except with the permission of the Commissioner [and on payment of such fees as may be determined by regulations,] [Words inserted by W.B. Act 29 of 1990.] cause any obstruction to or encroachment upon or projection over or otherwise occupy any portion of any public street or other public place.(2)When any verandah, platform, building or other structure or any fixture attached to a building so as to form part of the building (whether erected before or after the commencement of this Act) causes a projection, encroachment or obstruction over or on any public street or other public place vested in the Corporation, the Commissioner, in accordance with such regulations as may be made by the Corporation, may, by a written notice, require the owner or the occupier of the building to remove or alter such verandah, platform, building or other structure or fixture.
