Section 288(1) in Karnataka Municipal Corporations Act, 1976
(1)The Commissioner may grant a licence subject to such conditions and restrictions as he may think fit to the owner or occupier of any premises,-(a)to put-up or continue to have verandahs, balconies, sun-shades, weather frames and the like to project over a street; or(b)in streets in which the constructions of arcades has been sanctioned by the corporation to put up or continue to have an arcade; or(c)to construct any step or drain-covering necessary for access to the premises.
