Section 217(1) in The U.P. Municipalities Act, 1916
(1)The [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may, -(a)[with the prior approval of the Prescribed Authority] [Inserted by U.P. Act No. 26 of 1964.] cause a name or a new name to be given to a street; and(b)cause the name or a new name to be affixed to or marked on any building in such position as it thinks fit; or(c)require by a written notice the owner or occupier of any building to affix thereto a number plate or new number plate to a pattern approved by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] or itself cause a number or a new number to be affixed to or marked on any building.
