Section 401 in Greater Hyderabad Municipal Corporation Act, 1955
401. Prohibition of structures or fixtures which cause obstruction in streets.
(1)No person shall, except with the permission of the Commissioner under section 428 or 433 erect,or set up any wall, fence, rail, post, step, booth or other structure whether fixed or movable and whether of a permanent or a temporary nature, or any fixture in or upon any street or upon or over any open channel, drain, well or tank in any street so as to form an obstruction to or an encroachment upon or a projection over, to occupy, any portion of such street, channel, drain, well or tank.(2)Nothing in this section shall be deemed to apply to any erection or thing to which clause (c) of sub-section (1) of section 413 applies.
