Section 318(1) in The M.P. Municipal Corporation Act, 1956
(1)Except with the previous permission of the Commissioner and in accordance with such terms and conditions, including the payment of rent, as he may impose, no person shall erect, add to, set up or place against or in front of any premises any structure or fixture or obstruction which will-(a)overhang or, project into or encroach upon or in any way obstruct the passage of the public along any street; or(b)project into or encroach upon or cover any drain or open channel in any street so as to interfere in any way with the use or proper working of such drain or channel or to impede the inspection or cleansing thereof.
