Section 179(4) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(4)Subject to the provisions of the bye-laws, if any, the Chief Officer may allow any temporary occupation of or erection in any public street-(i)on occasion of festivals and ceremonies in such manner as not to inconvenience the public or any individual;(ii)for depositing timber, bricks or other material that has been or is intended to be used for building purposes;(iii)for any other purpose specified in the by-laws.
