Section 257(1) in The U.P. Municipalities Act, 1916
(1)The [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may, by public notice, direct that within certain limits to be fixed by it, the roofs and external walls of huts or other buildings shall not be made or renewed with grass, mats leaves, or other highly inflammable materials without the consent of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] in writing.
