Section 299 in The City of Nagpur Corporation Act, 1948
299. Prohibition of projections upon streets.
(1)Except with the previous permission of the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] and in accordance with such terms and conditions, including the payment of rent, as he may impose. [* * *] [The words 'with the approval of the Mayor-in-Council' were deleted by Maharashtra 26 of 1999, Section 66.] no person shall erect, add to, set up or place against or in front of any premises any structure or fixture or obstruction which will -(a)overhang or project into or encroach upon or in any way obstruct the passage of the public along any street; or(b)project into or encroach upon or cover any drain or open channel in any street so as to interfere in any way with the use or proper working of such drain or channel or to impede the inspection or cleansing thereof.(2)The [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] may, by a written notice, require the owner or occupier of any premises to take such order as he may direct with any structure, fixture or covering which has been erected, set up or placed against or in front of the said premises in contravention of this section.(3)Any rent payable under this section shall be recoverable under Chapter XII of this Act.
