Section 222(4) in The U.P. Municipalities Act, 1916
(4)Thereafter it shall not be lawful for any person to erect, re-erect or alter a building or part of a building so as to project beyond the regular line of the street, unless he is authorised to do so by a sanction granted under Section 180 or by a permission in writing (and the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] is hereby empowered to grant such permission) under this section.
