376. Special provision regarding streets belonging to Government.
(1)Notwithstanding anything contained in section 366, 372 or 373 or any regulations relating to streets and subject to any general or special order that the Government may make in this behalf, if any street is vested in the Government -(a)the Municipality shall not in respect of such street grant permission to do any act, the doing of which without its written permission would contravene the provisions of section 372 or section 373 or allow any building to be set forward under the provisions of section 366, except with the sanction of the Government, which may be given in respect of a class of cases generally or in respect of a particular case; and(b)the Municipality shall, if so required by the Government, exercise the power conferred upon it by section 366, 373 or 374 or any regulations relating to streets in respect of any encroachment or changing structure on or over such street or any materials, goods or articles of merchandise deposited on such street.(2)In the case of road vested in the State Government and passing through the municipal area, the Municipality shall have control over such roads in so far as permitting of temporary occupation thereof and removal of encroachments therefrom, are concerned, but the maintenance of such roads will remain with the State Government.
