Section 259(1) in The Madurai City Municipal Corporation Act, 1971
(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.
