Section 449 in Uttar Pradesh Municipal Corporation Act, 1959
449. Displacing pavements, etc.
(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.(2)Any expense incurred by the Corporation by reason of the doing of any such thing as is mentioned in sub-section (1) may be recovered from the offender in the manner provided by Chapter XXI.
