Section 176(1) in The Gujarat Municipalities Act, 1963
(1)The Chief Officer, subject to any by-laws made under the provisions of this Act, and on payment of such fees as may be specified in such bye-laws may give written permission to the owners or occupiers of buildings in public streets to put up open verandahs, balconies or rooms to project from any upper storey of such buildings, to an extent not exceeding 1.24 metres beyond the line of the plinth or basement wall of the building; and may prescribe the conditions subject to which permission may be given for the projection over such streets of roofs, eaves, weather-boards, shop-boards and the like.
