Section 268(2) in Uttar Pradesh Municipal Corporation Act, 1959
(2)If any person persists in acting in contravention of the provisions of clauses (b), (c) and (d) of sub-section (2) of Section 267, the Municipal Commissioner may, with the approval of the Executive Committee, take measures including the use of such minimum force, as may be necessary to stop further contravention of the provisions of the aforesaid clauses.
