Section 38 in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
38. Aerial projection, etc, over Government land.
(1)The Collector may permit, the construction of steps, chabutras, bridges across drains for access, a balcony or any aerial projection over Government land on payment of an annual sum not exceeding 5 per cent of the value of the land used for such construction or below the balcony or other aerial projection as the case may be, subject to a minimum of one rupee.(2)The annual payment may be revised at intervals of not less than 15 years.(3)A licence in Form VII shall ordinarily be given for such purposes subject to such additional conditions as the Collector may deem fit to impose regard being had to the circumstances of each case.
