Section 318 in The M.P. Municipal Corporation Act, 1956
318. Prohibition of projection upon streets.
(1)Except with the previous permission of the Commissioner and in accordance with such terms and conditions, including the payment of rent, as he may impose, no person shall erect, add to, set up or place against or in front of any premises any structure or fixture or obstruction which will-(a)overhang or, project into or encroach upon or in any way obstruct the passage of the public along any street; or(b)project into or encroach upon or cover any drain or open channel in any street so as to interfere in any way with the use or proper working of such drain or channel or to impede the inspection or cleansing thereof.(2)The Commissioner may, by a written notice, require the owner or occupier of any premises to take such order as he may direct with any structure, fixture, or covering which has been erected, set up or placed against or in front of the said premises in contravention of this section.(3)Any rent payable under this section shall be recoverable under Chapter XII of this Act.
