Section 428(b) in Uttar Pradesh Municipal Corporation Act, 1959
(b)ices and syrups or aerated waters, kulfi, sugarcane juice, cut or peeled fruit and vegetables, any confectionery or sweetmeats whatsoever or such other cooked food or other articles intended for human consumption as may from time to time by public notice be specified by the Municipal Commissioner in any place other than a Corporation or private market or licensed eating house or sweetmeat shop.
