[Cites 0, Cited by 2]
[Entire Act]
State of Punjab - Section
Section 170 in Punjab Municipal Act, 1911
170. [ [Section 170 was omitted by Punjab Act No. 2 of 1923.]
***]| 170. Powers to require protection of streets during cutting down of trees, erection or demolition of buildings etc.- (1) No person shall cut down any trees or cut off a branch of any tree, or erect or demolish any building or part of a building or alter or repair the outside of any building, where such action is of a nature to cause obstruction, danger or annoyance, or risk of obstruction, danger or annoyance to any person using a street, without the previous permission in writing of the committee.(2) The committee may at any time by notice require that any person doing or proposing to do any of the acts referred to in sub-section (1) shall refrain from beginning or continuing the act unless he puts up, maintains, and provides from sunset to sunrise with sufficient lighting such hoardings or screen as are specified or described in the notice and may further at any time by notice require the removal, within a time to be specified in the notice, of any hoarding or screen erected in anticipation or in pursuance of any of the said acts.(3) Whoever contravenes the provisions of sub-section (1) or fails to comply with the terms of a notice under sub-section (2) shall be punishable with fine which may extend to fifty rupees and when the contravention or non- compliance is a continuing one, with a further fine which may extend to five rupees for every day after the first during which the contravention or non- compliance continues. |