Section 262(2) in Uttar Pradesh Municipal Corporation Act, 1959
(2)Without prejudice to the generality of the foregoing powers such rules may provide for -(a)filing and disposal of objections to any notice under sub-section (3) of Section 229;(b)the conditions and restrictions to be observed with reference to drains;(c)the construction, maintenance, improvement, alteration and discontinuance of drains;(d)the conditions for connections with municipal drains;(e)the conditions on which occupiers of trade premises may discharge any trade effluent into Corporation drains;(f)the manner in which samples of trade effluent shall be analysed;(g)the conditions to be observed in erecting or affixing ventilation-shafts or pipes under Section 249;(h)the construction position and maintenance of water-closets, privies, urinals, bathing places or washing places;(i)the manner in which the Municipal Commissioner shall exercise his powers under Sections 255 and 256;(j)payment of expenses of inspection and examination under Sections 255 and 256;(k)the manner of filing and disposal of appeals filed under Section 261 and the period within which appeals may be filed.[chapter XI] [This chapter along with certain other provisions of U.P. Nagar Mahapalika Adhiniyam shall stand affected as soon as a Jal Sansthan is constituted for a city, as per the provisions of S. 100 of Act 43 of 1975.] Water-SupplyConstruction and Maintenance of Corporation Waterworks
