(1)No person shall make any encroachment on any land, Premises, street or public place, not being private property, whether such land, premises, street or public place belongs to or vests in the Municipality or not, by raising a temporary or permanent structure on such land, premises, street or public place nor shall abet such encroachment or illegal occupation of such land, premises, street or public place:Provided that, subject to such regulations, as may be made in this behalf, parking or setting up steps for providing passage to the houses and shops in a street or a drain, channel, well or tank passing through or by the side of land, premises or public place, shall not be construed as an encroachment.
