(1)Except as provided in section 315, 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 obstruct in any way the safe or convenient passage of the public along, any street; or(b)Put or project into any drain or open channel in any street so as to interfere within any way the use or proper working of such drain or channel or to impede the inspection or cleaning thereof.
