Section 399(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)The Municipal Commissioner may from time to time by public notice -(a)set apart portions of a river or other suitable places vesting in the Corporation for use by the public for bathing or for washing animals, or for washing or for drying clothes;(b)specify the times at which and the sex of persons by whom, such places may be used;(c)prohibit the use by the public for any of the said purposes of any place not so set apart;(d)prohibit the use by the public of any portion of a river or place not vesting in the Corporation for any of the said purposes;(e)regulate the use by the public of any portion of a river or other place vesting in the Corporation and set apart by him for any of the said purposes; and(f)regulate the use by the public of any portion of river or other place not vesting in the Corporation for any of the said purposes, and of any work, and of the water in any work, assigned and set apart under this Act for any particular purpose.
