Section 236(1) in The U.P. Municipalities Act, 1916
(1)Where, on or after the 10th day of March, 1900, any street has been made or any building, wall or other structure has been erected or any tree has been planted without the permission in writing of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] over a public drain or culvert or a water-work vested in the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may, -(a)by notice require the person who has made the street, erected the structure or planted the tree, or the owner or occupier of the land on which the street has been made, structure erected or tree planted, remove or deal in any other way the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] thinks fit with the street, structure or tree; or(b)itself remove or deal in any other way it, thinks fit with the street, structure or tree.
