Section 194(1) in The M.P. Municipalities Act, 1961
(1)The Council may, subject to any bye-laws made under the provisions of this Act, give written permission to the owners or occupiers of buildings in public street to put upon verandahs, balconies or rooms, to project from any upper story thereof, at such height from the surface of the street as the Council may fix and to an extent not exceeding four feet beyond the line of plinth or basement wall, and may prescribe the extent to which and the condition subject to which, roods, caves, weather boards, dasses, shop boards and the like may be allowed to project over such streets.
