Section 112D(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)If the State Government is of the opinion that the stoppage or the cessation of the performance of any of the essential services will be prejudicial to the safety or health or to the maintenance of services essential to the life of the community in the City it may, by notification in the Official Gazette, declare that an emergency exists in the City and specify the period for which such declaration shall be in operation.
