Section 194(1) in The Chhattisgarh 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 storey 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 conditions subject to which, roofs, eaves, whether boards, dasses, shop boards and the like may be allowed to project over such streets.
