Section 453(2) in Uttar Pradesh Municipal Corporation Act, 1959
(2)Without prejudice to the generality of the foregoing power such rules may provide for -(a)the regulation of sales within or outside Corporation or private markets;(b)defining or determining the limits of private markets;(c)proper approaches and environs and ventilation for private markets;(d)proper pavement and drainage of private markets and slaughter-houses;(e)issue of orders for the guidance of licensed surveyors, architects or engineers, structural designers, clerks, clerks of works and plumbers, respectively.
