213. Power to require the protection of streets during erection of buildings, etc.
(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.].(2)The [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may at any time by notice require that any person doing or proposing to do any of the act referred to in sub-section (1) shall refrain from beginning or continuing the act unless he puts up, maintains, and provides from sunset to sunrise with sufficient lighting such hoardings or screens as are specified or described in the notice, and may further at any time by notice required the removal, within a time to be specified in the notice, of any screen or hoarding erecting in anticipation or in pursuance of any of the said acts.(3)Whoever contravenes the provisions of sub-section (1) shall be liable on conviction to a fine which may extend to [five hundred] [Substituted by U.P. Act No. 26 of 1964.] rupees and to a further fine which may extend to [ten] [Substituted by U.P. Act No. 26 of 1964.] rupees for every day on which contravention continues after the date of the first conviction.
