Section 213(1) in The U.P. Municipalities Act, 1916
(1)No person shall cut down any tree or cut off a branch of any tree, or erect or re-erect or demolish any building or part of to building, or alter or repair the outside of any building where such action is of a nature because obstruction, danger or annoyance or risk of obstruction, danger or annoyance, to any person using a street, without the previous permission in writing of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.].
