Section 31 in Haryana Municipal Business Bye-laws 1981
31. Power to grant sanction, [Section 31 (i)].
- [The Committee or its President, or Vice-President or Executive Officer or Secretary] [Substituted for the words 'The Committee or its President or Chief Executive Officer' vide Notification, dated 21.4.1995.] if authorised by it under section 33 of the Act, on a written request, may allow any person, temporarily to occupy a street on fixed rates of fees for depositing of building materials upto the period of three months. All sanctions for more than three months will be granted by the Committee under section 182 of the Act.
