Section 399(1) in Greater Hyderabad Municipal Corporation Act, 1955
(1)The Commissioner may give a written permission on such terms as he shall in each case thinks fit to the owner or occupier of any building abutting on any street -(a)to erect an arcade over such street or any portion thereof, or(b)to put up a verandah, balcony, arch, connecting passage, sun-shade, weather-frame, canopy, awning, or other such structure or thing projecting from any storey over or across any street or portion thereof:Provided that no permission shall be given by the Commissioner for the erection of an arcade in any public street in which the construction of arcades has not been generally sanctioned by the Corporation.
