Section 271(2) in Uttar Pradesh Municipal Corporation Act, 1959
(2)Without prejudice to the generality of the foregoing powers such rules may provide for -(a)the maintenance, cleansing, efficient running and closure of a private water course, etc., within the limits of the Corporation;(b)the provision for suitable measures for the inspection, disinfecting of any well, tank or other places from which water is likely to be taken for the purpose of drinking and for such steps as may be deemed necessary to prevent removal of water from the same;(c)the supply of water by agreement to any owner or occupier of a land or building within the limits of the Corporation with conditions and rates therefor;(d)purposes for the supply of water;(e)precedence in the matter of supply of water for domestic purpose over all other purposes;(f)the installation of water meters and connection pipes;(g)the size and nature of the meters, pipes, stand-pipes, or pumps and, hydrants, the manner in which they will be laid, constructed, controlled and maintained, with a view to maintain an efficient supply of water;(h)the mains or pipes in which fire plugs are to be fixed and the places at which keys of the fire plugs are to be deposited;(i)the periodical analysis by a qualified analyst of the water-supply by the Corporation;(j)the conservation and prevention of injury or contamination to sources and means of water-supply and appliances for the distribution of water, whether within or without the limits of the Corporation;(k)the manner in which connections with waterworks may be constructed or maintained and the agency which shall or may be employed for such construction or maintenance;(l)the regulation of all matters for the supply of water including the turning on and turning off and preventing the waste of water; and(m)the supply of water outside the limit of the Corporation and the collection of water taxes and of charges relating to such supply and the prevention of evasion of the taxes.
