Section 221 in Chennai City Municipal Corporation Act, 1919
221. Prohibition and regulation of doors, ground-floor windows and bars opening outwards.
(1)No door, gate, bar or ground-floor window shall without a licence from the commissioner be hung or placed so as to open outwards upon any street.(2)The commissioner may by notice require the owner of such door, gate, bar, or window to alter it so that no part thereof when open shall project over the street.
