(b)the committee shall, if so required by the State Government, exercise the power conferred upon it by sub-section (2) of Section 181 or sub-section (2) of Section 182 or sub-section (1) of Section 184 or clause (w) of Section 200 or any bye-law made in exercise of the power conferred by clause (w) of Section 200 in respect of any encroachment or overhanging structure on or over such street or any materials, goods or articles of merchandise deposited on such street, or fence, post, stall or scaffolding erected or set up in any such street or in respect of any building or part of a building which projects beyond the regular line of such street.
