Section 223(2) in The U.P. Municipalities Act, 1916
(2)Whoever, without the authority or consent of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] in any way interferes with any arrangement or construction made by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] under sub-section (1) or guarding against accident shall be liable on conviction to a fine which may extend to fifty rupees.Water supply
