Section 225 in The New Delhi Municipal Council Act, 1994
225. Prohibition of deposit, etc, of things in streets.
(1)No person shall, except with the permission of the Chairperson and on payment of such fee as he in each case thinks fit, place or 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.(2)Nothing in sub-section (1) applies to building material.
