Section 265(1) in The U.P. Municipalities Act, 1916
(1)Whoever without the written permission of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], -(a)causes or allows any vehicle, with or without an animal harnessed thereto, remain or stand so as to cause obstruction in any street longer than may be necessary for loading or unloading or for taking up or setting down passengers; or(b)leaves or fastens any vehicle or animal so as to cause obstruction in any street; or(c)exposes any article for sale, whether upon a stall or booth or in any other manner, so as to cause obstruction in any street; or(d)deposits or suffers to be deposited, any building materials, box, bale, package, or merchandise in any street; and(e)erects or sets up any fence, rail, post, stall or any scaffolding or any other such fixture in any street; or(f)in any manner willfully obstructs or causes obstruction of the free passage of any street;shall be liable upon conviction to a fine which may extend to [five hundred rupees and in the case of a continuing breach to a further fine which may extend to ten rupees for every days after the day of first conviction during which the offender is proved to have persisted in the commission of the offence] [Substituted by U.P. Act No. 26 of 1964.].
