Section 561(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)The Municipal Commissioner may enter upon any land adjoining or within one hundred yards of any works authorised by this Act or by any rule or byelaw made thereunder for the purpose of depositing upon such land any soil. gravel, sand, lime, bricks, stone or other materials, or of obtaining access of such works, or for any other purpose connected with the carrying on of such works.
