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Greater Bengaluru City Corporation -

Section 33 in Bangalore Mahanagara Palike Building Bye-laws 2003

33. PROHIBITION OF CONSTRUCTION ON PUBLIC PROPERTY.

33.1Erection on drains - No building or part of a building shall be erected over drains, sewer lines, water mains or underground electric mains or on any such other public property.
33.2Projection of doors windows, etc.-
(i)No one shall build any wall or erect any fence or other obstruction or projection or make any encroachment in or over any public street, foot path, drain or margin land.
(ii)No door, gate, bar, windows or projections shall be hung, or placed so as to open outwards or project upon any street or public utility or into any public property.