Section 358(4) in The Chhattisgarh Municipalities Act, 1961
(4)Streets-(a)Determining the information and plans to be submitted to the Council in connection with application for permission to lay out new street or to construct or reconstruct buildings;(b)regulating the conditions subject to which permission may be given for temporary occupation of or erection of temporary structures, on public streets or for projections over public streets and places;(c)the closure of streets when any work is in progress and alternative passage during the progress of such work;(d)the erections of a temporary nature during festivals;(e)the setting up of hoards on buildings adjacent to streets during their construction or repair;(f)the precautions to be taken when permission is granted to any private individual for opening or breaking up any public street and the fees to be paid for the restoration of a street in its original condition;(g)the permission, regulation or prohibition of use or occupation of any street or place by itinerant vendors or hawkers or by any person for the sale of articles or the exercise of any calling or the setting up of any booth or stall and the fees chargeable for such occupation;(h)any other matter in connection with the construction, repair, maintenance, naming, numbering and lighting of streets for which provision is necessary or should be made;
