Section 223(1) in The M.P. Municipalities Act, 1961
(1)No person shall except with the written permission of the Chief Municipal Officer granted in this behalf and in accordance with such conditions including the payment of rent or fee, as he may impose either generally or specially in this behalf :-(a)erect or set up any wall, fence, rail, post, step, booth or other structure whether fixed or movable or whether of a permanent or temporary nature, or any fixture in or upon any street so as to form an obstruction to, or an encroachment upon, or a projection over, or a to occupy any portion of such street, channel drain, well or tank.(b)deposit upon any street or upon any open channel, drain or well in any street or upon any public place, any stall, chair, bench, box, ladder, bale or other thing whatsoever, so as to form an obstruction thereto or encroachment thereon.
