(1)Whoever without the written permission of the committee [***] [Words 'makes any immovable encroachment on or under any street, or on, over or under any sewer, or watercourse, or' Omitted by Act No. 6 of 1995.] erects or re-erects any immovable overhanging structure projecting into a street at any point above the said ground level, shall be punishable with imprisonment of either description which may extend to one month and shall also be liable to fine which may extend to one thousand rupees.
