Section 332 in The M.P. Municipal Corporation Act, 1956
332. Power to require protection of streets during cutting down of trees, erection, demolition of buildings, etc.
(1)No person shall without the previous permission in writing of the Commissioner cut down any tree or cut off a branch of any tree, or erect or demolish any building or part of a building or alter or repair the outer portion of any building, where such action is of a nature to cause obstruction, danger or annoyance or risk of obstruction, danger or annoyance to any person using a street.(2)The Commissioner may at any time by a notice require that any person doing or proposing to do any of the acts referred to in sub-section (1) shall refrain from beginning or continuing the acts unless he puts up monitories, and provides from sunset to sunrise with sufficient lighting such hoardings or screens as are specified or described in the notice and may further at any time by notice require the removal within a time to be specified in the notice, of any hoarding or screen erected in anticipation or in pursuance of the said acts.(3)The Commissioner may, before giving any such notice or before the period of any such notice has expired, take such temporary measures as he thinks fit to prevent danger from the said place or to ensure safety and convenience at such work, and any expense incurred by the Commissioner in taking such temporary measures shall be paid by the owner or occupier of the place to which the said notice refers.(4)Whoever contravenes the provisions of sub-section (1) or omits to comply with the terms of a notice under sub-section (2) shall be punishable with fine which may extend to [five hundred rupees] [Substituted by M.P. Act No. 29 of 2003, for the words 'fifty rupees'.] and in case of a continuing contravention or omission with a further fine which may extend to [fifty rupees] [Substituted by M.P. Act No. 29 of 2003, for the words 'five rupees'.] for every day after the first during which are contravention or omission continues.
