Section 294(2) in Uttar Pradesh Municipal Corporation Act, 1959
(2)The Municipal Commissioner may at any time, by written notice, require the owner of any premises on the ground floor of which any door, gate, bar or window opens outwards of a street or upon any land required for the improvement of a street, in such manner as, in the opinion of the Municipal Commissioner, to obstruct the safe or convenient passage of the public along such street, to have the said door, gate, bar or window altered so as not to open outwards.
