Section 187(1) in Rajasthan Municipalities Act, 2009
(1)The Chief Municipal Officer may grant a permission, in writing, for temporary erection of a booth, panda!, or any other structure on any public place on occasions of ceremonies and festivals, on payment of such fee, and on such conditions, as may be determined by the Municipality by bye-laws, and for such period as may be mentioned in the letter of permission:Provided that no permission shall be given under this Section without consultation with the Police officer In-charge of traffic in the municipal area.
