93. Power to allow certain projection and erections.
(1)The Gram Panchayat may grant a license for a limited period of not exceeding fifteen days subject to such conditions and restrictions as it may think fit for the temporary erection of pandal and other structures in a public road vested in such Gram Panchayat or in any other public place the control of which is vested in such Gram Panchayat:Provided that any damage caused to the public street, road, place, approach road, service road etc., shall duly be compensated by the person who applied for such temporary erection:Provided further that if the projection, construction or occupation, as the case may be, is likely to be injurious to health or cause public inconvenience or otherwise materially interfere with the use of the road as such, no license shall be granted.(2)The Government may, by notification, restrict and place under such control as they may think fit the exercise, by any Gram Panchayat of the powers under sub-section (1).(3)On the expiry of any period for which license has been granted under this section, the Gram Panchayat may without notice, cause any projection or construction put up under sub-section (1) to be removed, and the cost of so doing shall be recoverable, in the manner hereinafter provided from the person to whom the license was granted.
