(1)No person shall cause any encroachment or obstruction on any municipal property such as a street or footpath or park without specific permission of an officer of the municipality duly authorized to grant such permission. Any person causing such encroachment or obstruction on any municipal property as aforesaid shall, on conviction, be punishable with fine which may extend to five thousand rupees.(2)The Municipal Commissioner or the Executive Officer shall have power to remove any encroachment and obstruction on the municipal property if it is not authorized, or if it objectionable or obstructs traffic.
