Section 300 in Uttar Pradesh Municipal Corporation Act, 1959
300. Municipal Commissioner may permit booths, etc., to be erected on streets on festivals.
- With the concurrence of the District Magistrate or such other officer as the District Magistrate may nominate in this behalf from time to time the Municipal Commissioner may grant a written permission for the temporary erection of a booth and any other such structure on any street on occasions of ceremonies and festivals.Provisions concerning execution of works in or near to streets
