Section 288A in Karnataka Municipal Corporations Act, 1976
288A. [ Prohibition of structures or fixtures which cause obstruction in public streets. [Inserted by Act 32 of 1986 w.e.f. 17.6.1986.]
- No person shall except with the written permission of the Commissioner under section 288 erect or set up any wall, fence, rail, post, step, booth or other structures or fixtures in or upon any public street or upon or over any open channel, well or tank in any street so as to form an obstruction to, or an encroachment upon or a projection over, or to occupy any portion of such street, channel, drain, well or tank.
