Section 18(5) in Haryana Urban Development Authority Act, 1977
(5)[ The Estate Officer, or officer authorized by him may,-(i)confiscate any articles or material found in the premises or public place, rehri parked at any public place, any articles or materials in the corridors of the shops, pavements, parking areas, parks, open spaces, road berms or any other public places;(ii)grant permission in writing, on such conditions as may be approved by him for the safety or convenience of persons passing by, or dwelling or working in the neighbourhood, and withdraw the permission, to any person to -(a)take up or alter the pavement or other materials for the fences of posts of any public street;(b)deposit or cause to be deposited building materials, goods for sale, or other articles on any public street;(c)make any hole or excavation on, in or under any street; or remove materials from beneath any street, so as to cause risk of subsidence; or(d)erect or set up any fence, post, stall or scaffolding in any public street,and may charge fees according to a scale to be approved by him for such permission.
