Section 302 in Uttar Pradesh Municipal Corporation Act, 1959
302. Streets not to be opened or broken up and building materials not to be deposited thereon without permission.
(1)No person other than the Municipal Commissioner or a Corporation officer or servant as such shall, without the written permission of the Municipal Commissioner or without other lawful authority -(a)open, break up, displace, take up or make any alteration, in or cause any injury to, the soil or pavement, or any wall, fence, post, chain or other material or thing forming part of any street or in any open space vested in the Corporation;(b)deposit any building materials in any street or open space vested in the Corporation;(c)set up in any street or open space vested in the Corporation any scaffold or any temporary erection for the purpose of any work whatever, or any posts, bars, rails, boards or other things by way of enclosure, for the purpose of making mortar or depositing bricks, lime, rubbish or other materials.(2)Any permission granted under clause (b) or (c) of sub-section (1) shall be terminable at the discretion of the Municipal Commissioner, on his giving not less than twenty-four hours' written notice of the termination thereof to the person to whom such permission was granted.(3)The Municipal Commissioner may, without notice -(a)cause the soil or pavement or any wall, fence, post, bar or other material or thing forming part of the street to be restored to the condition it was in before any opening, breaking up, displacement or alteration or injury made or done without the permission of the Municipal Commissioner under sub-section (1);(b)except in cases in which permission has been applied for under clause (b) of sub-section (1) for the deposit of building materials in any street and no reply has been sent to the applicant within seven days from the date of the application, cause to be removed any building materials, or any scaffold, or any temporary erection, or any posts, bars, rails, boards or other things by way of enclosure, which have been deposited or set up in any street without the permission or authority specified in sub-section ( 1), or which, having been deposited or set up with such permission or authority, have not been removed within the period specified in the notice issued under sub-section (2).
