Section 369 in The Calcutta Municipal Corporation Act, 1980
369. Prohibition of projections upon streets, etc. -
(1)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, and 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 drain or open channel in any street so as to interfere with in any way the use or proper working of such drain or channel or to impede the inspection or cleansing thereof.(2)The Municipal Commissioner may, by a written notice, require the owner or the occupier of any premises to remove, or to take such other action as he may direct in relation to, any structure or fixture which has been erected, set up, added to, or placed against or in front of, such premises, in contravention of this section.(3)If the occupier of such premises removes or alters any structure or fixture in accordance with such notice, he shall be entitled, unless the structure or fixture was erected, set up or placed by himself, to credit to his account with the owner of such premises all reasonable expenses incurred by him in complying with the notice.
