Section 295 in Uttar Pradesh Municipal Corporation Act, 1959
295. Other prohibitions relating to streets.
(1)No person shall, except with the permission of the Municipal Commissioner under Section 293 or 300 erect or set up any wall, fence, rail, post, step, booth or other structure whether fixed or movable and whether of a permanent or a temporary nature, or any fixture in or upon any street or upon or over any open channel, drain, well or tank in any street so as to form an obstruction to, or an encroachment upon, or a projection over, or to occupy, any portion of such street, channel, drain, well or tank:Provided that nothing in this section shall be deemed to apply to any erection or thing to which clause (c) of sub-section (1) of Section 302 applies.(2)No person shall except with the written permission of the Municipal Commissioner -(a)place or deposit upon any street, or upon any open channel, drain or well in any street or in any public place any stall, chair, bench, box, ladder, bale or other thing whatever, so as to form an obstruction thereto or encroachment thereon;(b)project, at a height of less than twelve feet from the surface of the street, any board or chair, beyond the line of the plinth of any building over any street, or over any open channel, drain, well or tank in any street;(c)attach to, or suspend from, any wall or portion of a building abutting on a street, at a lower height than aforesaid anything whatever:Provided that nothing in clause (a) applies to building materials. (3) No person shall tether any animal or cause or permit the same to be tethered by any member of his family or household, in any public street and any animal tethered as aforesaid may be removed by the Municipal Commissioner, or by any Corporation officer or servant, who shall deal therewith as with an animal found straying.
