185. Special provisions regarding street belonging to Government.
- Notwithstanding anything contained in Sections 181, 182 or 184 or in clause (w) of Section 200, and subject to any general or special order that the State Government may make in this behalf, if any, street is vested in the State Government-(a)the committee shall not, in respect of such street, grant permission to do any act the doing of which without the written permission of the committee is punishable under Section 181 or 182 or allow any building to be set forward under the provisions of sub-section (2) of Section 184, except with the sanction of the State Government which may be given in respect of a class of cases generally or in respect of a particular case;(b)the committee shall, if so required by the State Government, exercise the power conferred upon it by sub-section (2) of Section 181 or sub-section (2) of Section 182 or sub-section (1) of Section 184 or clause (w) of Section 200 or any bye-law made in exercise of the power conferred by clause (w) of Section 200 in respect of any encroachment or overhanging structure on or over such street or any materials, goods or articles of merchandise deposited on such street, or fence, post, stall or scaffolding erected or set up in any such street or in respect of any building or part of a building which projects beyond the regular line of such street.
