Section 97B(3) in The U.P. Municipalities Act, 1916
(3)In the discharge of its obligations for providing urban infrastructure and services in relation to water supply, drainage and sewerage, solid waste management, urban transport, parks, playgrounds, health and hygiene, recreation and community centre and other civic amenities and facilities and commercial infrastructure, the Municipality may, wherever considered appropriate in the public interest, -(a)discharge any of its obligations on its own, or(b)enter into any private sector participation agreement.]
