Section 402(1) in Greater Hyderabad Municipal Corporation Act, 1955
(1)No person shall, except with the written permission of the Commissioner -(a)place or deposit upon any street, or upon any open channel drain or well in any street or in any public place, any stall, chair, bench, box, [ladder, bale, building materials, building debris or other things] [Substituted by Act No.11 of 1999.] whatsoever so as to form an obstruction thereto or encroachment thereon;(b)project, at a height of less than twelve feet from the surface of the street, any board or chair, beyond the line of the plinth of any building over any street;(c)attach to, or suspend from, any wall or portion of a building abutting on a street, at a lower height than aforesaid anything whatever.
