Section 196 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
196. Unauthorised construction, etc. over drain of water work.
(1)Where, on or after the commencement of this Act, any street has been made or any building, wall or other structure has been erected or any tree has been planted without the permission in writing of the Zila Panchayat or as the case may be, of the Kshettra Panchayat over a public drain or culvert or a waterwork vested in it, the Zila Panchayat or the Kshettra Panchayat, as the case may be, may -(a)by notice required the person who has made the street, erected the structure or planted the tree, or the owner or occupier of the land on which the street has been made, structure erected or tree planted, to remove or deal in any other way the Zila Panchayat or the Kshettra Panchayat, as the case may be, thinks fit with the street, structure or tree, or(b)itself remove or deal in any other way it thinks fit with the street, structure or tree.(2)Any expense incurred by the Zila Panchayat or the Kshettra Panchayat by action taken under clause (b) of sub-section (1) shall be recoverable in the manner prescribed by Chapter VIII from the person by whom the street was made, structure erected or tree planted.[Markets], [Substituted 'Markets, Slaughter Houses' by U.P Act No. 23 of 2018, dated 11.4.2018.] Sale of Food, Etc.
