Section 178(1) in The U.P. Municipalities Act, 1916
(1)Before beginning, within the limits [municipal area] [Substituted by U.P. Act No. 12 of 1994.], -(a)to erect a new building or new part of a building, or(b)to re-erect, or make a material alteration in a buildings, or(c)to make or enlarge a well;a person shall give notice of his intention to the [Municipality] [Substituted by U.P. Act No. 12 of 1994.].
