Section 293(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)The Municipal Commissioner may give a written permission, on such terms as he shall in each case think fit, to the owner or occupier of any building abutting on any street -(a)to erect an arcade over such street or any portion thereof, or(b)to put up a verandah, balcony, arch, connecting passage, sun-shade, weather-frame, canopy, awning or other such structure or thing projecting from any storey over or across any street or portion thereof:Provided that no permission shall be given by the Municipal Commissioner for the erection of an arcade in any public street in which the construction of arcade has not been generally sanctioned by the Corporation or where the width of the street between kerbs is less than sixty feet.
