Section 209 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
209. Obstruction of street.
(1)Whoever without the written permission of the Zila Panchayat -(a)causes or allows any vehicle, with or without an animal harnessed thereto, to remain or stand so as to cause obstruction in any public street in a controlled rural area longer than may be necessary for loading or unloading or for taking up or setting down passengers;(b)leaves or fastens any vehicles or animal so as to cause obstruction in any such street; or(c)exposes any article for sale, whether upon a stall or booth or in any other manner, so as to cause obstruction in any such street; or(d)deposits, or suffers to be deposited any building materials, box, bale, package or merchandise in any such street, or(e)erects or sets up any fence, rail, post, stall, or any scaffolding or any other such fixture in any such street; or(f)in any manner wilfully obstructs or causes obstruction to the free passage of any such street.shall be liable upon conviction to a fine which may extend to fifty rupees.(2)The Zila Panchayat shall have power to remove any obstruction referred to in sub-section (1) and the expenses of such removal shall be recoverable from the offender in the manner provided by Chapter VIII.(3)The power exercisable by a Zila Panchayat under sub-section (2) to remove obstructions from streets, shall also be exerciseable for the removal by the Zila Panchayat of obstructions from any open space, whether vested in the Zila Panchayat or not, which is not private property.(4)Nothing contained in this section shall apply to any obstruction of a street permitted by the Zila Panchayat under any section of this Act or any rule or bye-law made or licence granted thereunder.Sanitation And Prevention Of Disease
