Section 105(1) in The Gujarat Panchayats Act, 1993
(1)Whoever, within the limits of a village-(a)builds or sets up any wall, or any fence, rail, post, stall verandah, platform, plinth, step or structure or thing or any other encroachment, or obstruction, or-(b)deposits, or causes to be placed or deposited, any box, bale, package or merchandise, or any other thing, or(c)without written permission given to the owner or occupier of a building by a panchayat puts up, so as to project from an upper storey thereof any verandah, balcony, room or other structure or thing. In or over any public street or place, or in or upon any open drain, gutter, sewer or aqueduct in such street or place, or contravenes any conditions subject to which any permission as aforesaid is given or the provisions of any bye-law made in relation to any such projections or cultivates or makes any unauthorised use of any grazing land, not being private property, shall on conviction, be punished with fine, and with further fine which may extend to twenty `five rupees for each day on which such obstruction, deposit, projection, cultivation or unauthorised use continues after the date of first conviction for such offence.
