Section 267(2) in Uttar Pradesh Municipal Corporation Act, 1959
(2)Except with the permission of the Corporation, no person shall -(a)erect any building for any purpose whatsoever on any part of such area as shall be demarcated by the Municipal Commissioner near any lake, tank, well, reservoir or river from which a supply of water is derived for a Corporation waterworks;(b)remove, alter, injure, damage or in any way interfere with the demarcation works of the area aforesaid;(c)extend, alter or apply to any purpose different to that to which the same has been heretofore applied, any building already existing within the area aforesaid; or(d)carry on, within the area aforesaid, any operation of manufacture, trade or agriculture in any manner or do any act whatsoever, whereby injury may arise to any such lake, tank, well, reservoir or river or to any portion thereof or whereby the water of any such lake, tank, well, reservoir or river may be fouled or rendered less wholesome.
