Section 397(1) in Greater Hyderabad Municipal Corporation Act, 1955
(1)Except as provided in section 399 no person shall erect, set up, add to or place against or in front of any premises any structure or fixture which will -(a)overhang, jut or project into, or in any way encroach upon, or obstruct in any way the safe or convenient passage of the public along, any street, or(b)jut or project into or encroach upon any drain or open channel in any street, so as in any way to interfere with the use of proper working of such drain or channel or to impede the inspection or cleansing thereof.
