Section 295(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)No person shall, except with the permission of the Municipal Commissioner under Section 293 or 300 erect or set up any wall, fence, rail, post, step, booth or other structure whether fixed or movable and whether of a permanent or a temporary nature, or any fixture in or upon any street or upon or over any open channel, drain, well or tank in any street so as to form an obstruction to, or an encroachment upon, or a projection over, or to occupy, any portion of such street, channel, drain, well or tank:Provided that nothing in this section shall be deemed to apply to any erection or thing to which clause (c) of sub-section (1) of Section 302 applies.
