Section 218(1) in The U.P. Municipalities Act, 1916
(1)The [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may erect upon any premises, or attach to the outside of any building or to any tree, -(a)posts, brackets or other supports for oil, gas, electric or other lamps;(b)posts, brackets or other supports for telegraph wires, telephone wires or wires conducting electricity for locomotive purposes; or(c)shafts or pipes deemed necessary for the proper ventilation of drains and water-works.
