Section 56(3) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
(3)Notwithstanding anything contained in this section the Gram Panchayat may allow any temporary occupation or erection in or putting projection over any public place for not exceeding ten days in such manner so as not to cause inconvenience to the public or any individual, on occasions of festivals and ceremonies in accordance with the bye-laws made under this Act.
