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[Cites 0, Cited by 0] [Section 375] [Entire Act]

State of Punjab - Subsection

Section 375(2) in The Punjab Municipal Act, 1999

(2)No person shall, except with the permission of the Chief Officer and on payment of such fee, as the Chief Officer 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, chain, bench, box, ladder, bale or other thing whatsoever so as to form as obstruction thereto.