Section 194(3) in The Chhattisgarh Municipalities Act, 1961
(3)The Council may, by written notice, require the owner or the occupier of any building to remove or alter any projections, encroachment or obstructions which whether erected before or after the site of such building became part of a Municipality, shall have been erected or placed against or in front of such building, and which-(a)over hangs or juts into or in any way projects or encroaches upon any public street, so as to be an obstruction to safe and convenient passage along such street; or(b)projects and encroaches into or upon any uncovered aqueduct, drain or sewer in such street so as to obstruct or interfere with such aqueduct, drain or sewer, or the proper working thereof:Provided that the Council shall, if such projection, encroachment, or obstruction shall have been made in any place before the date on which such place became part of a Municipality, or after such date with written permission of the Council, make reasonable compensation to every person who suffers damage by such removal or alteration, and if any such dispute shall arise touching the amount of such compensation, the same shall be ascertained and determined in the manner provided in Section 303.
