Section 209(2) in The U.P. Municipalities Act, 1916
(2)In giving permission, under clause (a) of sub-section (1), a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may prescribe the extent to which, and the conditions under which, any roofs, caves, weather-boards, shop-boards and the like may be allowed to project over such streets.
