Section 183 in Tamil Nadu District Municipalities Act, 1920
183. Power to allow certain projections and erections.
(1)The council may grant a licence, subject to such conditions and restrictions as it may think fit, to the owner or occupier of any premises to put up verandas, balconies, sun-shades, weather-frames and the like, to project over a street, or in streets in which the construction of arcades has been sanctioned by the council, to put up an arcade; or to construe t any step or drain-covering necessary for access to the premises.(2)[ The [executive authority] [Sub-section (2) to (6) were substituted for the original sub-section (2) and (3) by section 100 of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930).] may grant a licence, subject to such conditions and restrictions as he may think fit, for the temporary erection of pandals and other structures in a public street vested in the council or in any other public place the control of which is vested in the council.(3)The council shall have power to lease road sides and street margins vested in it for occupation on such terms and conditions and for such period as the council may fix.(4)But neither a licence under sub-section (1) nor a lease under sub section (3) shall be granted if the projection, construction or occupation is likely to be injurious to health or cause public inconvenience or otherwise materially interfere with the use of the road as such.(5)The [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] may, by notification, restrict and place-under such control as they may think fit, the exercise by municipal councils in general or by any municipal council in particular, of the powers under sub-sections (1) and(6)On the expiry of any period for which a licence has been granted under this section, the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933).] may, without notice, cause any projection or construction put up under sub-section (1) or (2) to be removed, and the cost of so doing shall be recoverable in the manner provided section 344 from the person to whom the licence was granted.]
