Section 449(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)No person shall displace, take up or make an alteration in, or otherwise interfere with, the pavement, gutter, flags or other materials of public street, or the fences, walls or posts thereof, or a Corporation lamp, lamp-post, bracket, direction-post, stand-post, hydrant or other such Corporation property therein without the written consent of the Municipal Commissioner or other lawful authority, and no person shall extinguish a Corporation light.
