Section 246 in The Punjab Municipal Corporation Act, 1976
246. Prohibition of structures, fixtures or deposit of things in streets.
(1)No person shall, except with the permission of the Commissioner granted in this behalf, erect or set up any wall, fence, rail, post, step, booth or other structure whether fixed or movable or whether of a permanent or 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 projection over, or to occupy any portion of such street, channel, drain, well or tank.(2)No person shall, except with the permission of the Commissioner and on payment of such fee as he in each case thinks fit, place or deposit upon any street, or upon any open channel, drain or well in any street or upon any public place any stall, chair, bench, box, ladder, bale or other thing whatsoever so as to form an obstruction thereto or encroachment thereon.(3)Nothing in sub-section (1) shall apply to any erection or thing to which clause (c) of sub-section (1) of Section 251 applies and nothing in sub- section (2) shall apply to building materials.
