333. Prohibition against encroachment on land, public places.
(1)No person shall make any encroachment on any land, Premises, street or public place, not being private property, whether such land, premises, street or public place belongs to or vests in the Municipality or not, by raising a temporary or permanent structure on such land, premises, street or public place nor shall abet such encroachment or illegal occupation of such land, premises, street or public place:Provided that, subject to such regulations, as may be made in this behalf, parking or setting up steps for providing passage to the houses and shops in a street or a drain, channel, well or tank passing through or by the side of land, premises or public place, shall not be construed as an encroachment.(2)No person shall, without authority in that behalf, remove earth, sand or other material form, or deposit any matter in, any land vested in the Municipality.(3)The Chief Officer of a Municipality or any other officer authorised by the Municipality in this behalf shall have power to remove any such encroachment or illegal occupation and the expenses of such removal shall be paid by the person, who has caused the said encroachment or illegal occupation.
