Section 259 in The Coimbatore City Municipal Corporation Act, 1981
259. Power to allow certain projections and erections.
(1)The Commissioner may grant a licence subject to such conditions and restrictions as he may think fit to the owner or occupier of any premises-(a)to put up or continue to have verandas, balconies, sunshades, weather frames and the like, to project over a street; or(b)in streets in which the construction of arcades has been sanctioned by the council, to put up or continue to have an arcade; or(c)to construct or to continue to have any step or drain covering necessary for access to the premises.(2)With the concurrence of the Superintendent of Police, Coimbatore or any officer authorised by him in this behalf, the Commissioner may grant a licence subject to such conditions and restrictions as he may think fit, for any temporary construction in any street or in any public place the control of which is vested in the corporation.(3)No licence shall be granted under sub-section (1) if the projection or construction is likely to be injurious to health or cause public inconvenience or otherwise materially interfere or result in material interference with the use of the road as such.(4)On the expiry of any period for which a licence has been granted under this section or after due communication of an order of suspension or revocation of such licence, the Commissioner, may, without notice, cause any projection or construction put up under sub-section (1) or sub-section (2) to be removed, and the cost of so doing shall be recoverable in the manner provided in section 478 from the person to whom the licence was granted.(5)The council shall have power to lease road sides and street margins vested in the corporation for occupation on such terms and conditions and for such period as it may deem fit:Provided that no such lease for any term exceeding three years shall be valid unless the sanction of the Government therefor shall have been first obtained:Provided further that the Government consider that any occupation of a road side or street margin under a lease granted by the council under this section is likely to be injurious to health or cause public inconvenience or otherwise materially interfere with the use of the road side or street margin as such, the Government may direct the council to cancel or modify the lease, and the council shall, thereupon, cancel or modify the lease accordingly.
