Section 179(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(1)No person shall, except with the written permission of the Chief Officer under sub-section (4) -(a)build or set up, any fence, rail, post, stall, platform or any projecting structure or thing, or make any other encroachment or obstruction;(b)place or deposit or cause to be placed or deposited any box, bale, package or merchandise or any other thing;in any public street or upon any drain, gutter, sewer or aqueduct in such street.
