Section 302(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)No person other than the Municipal Commissioner or a Corporation officer or servant as such shall, without the written permission of the Municipal Commissioner or without other lawful authority -(a)open, break up, displace, take up or make any alteration, in or cause any injury to, the soil or pavement, or any wall, fence, post, chain or other material or thing forming part of any street or in any open space vested in the Corporation;(b)deposit any building materials in any street or open space vested in the Corporation;(c)set up in any street or open space vested in the Corporation any scaffold or any temporary erection for the purpose of any work whatever, or any posts, bars, rails, boards or other things by way of enclosure, for the purpose of making mortar or depositing bricks, lime, rubbish or other materials.
