Section 12A(1) in U.P. Urban Planning and Development Act, 1973
(1)Where in any developments area, any building occupied wholly for non-residential purposes or partly for residential and partly for nonresidential purposes abuts an arterial road, the occupier of such building, shall be bound to repair whitewash, colour-wash or paint the facade of such building at his own cost in accordance with any bye laws made in that behalf.
