Section 180(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(1)Except as provided in sub-section (2), no person shall erect, set up, add to or place against or in front of any premises any structure or fixture or which will, -(a)overhang, jut or project into or over or obstruct in any way the safe or convenient passage of the public along any public street; or(b)jut or project into or over any drain or open channel in any public street or interfere with the use of proper working of such drain or channel or to impede the inspection or cleansing thereof.
