Section 226(1) in The Gujarat Provincial Municipal Corporations Act, 1949
(1)Except as provided in section 227, no person shall erect, set-up, add to, or place against or in front of any premises any structure or fixture, which will-(a)overhang, jut or project into, or in any way encroach upon, or obstruct in any way the safe or convenient passage of the public along any street, or(b)jut or project into or encroach upon any rain or open channel in any street, so as to in any way to interfere with the use of proper working of such drain or channel or to impede the inspection or cleansing thereof.
