Section 389 in Uttar Pradesh Municipal Corporation Act, 1959
389. Special sanitary arrangements at certain places.
(1)The Municipal Commissioner may make such special arrangements, as he considers adequate for maintaining sanitation in the vicinity of any temple, math, mosque, tomb or any place of religious worship or instruction or entertainment to which large numbers of persons resort on particular occasions or in any place which is used for holding fairs, festivals or other public gatherings.(2)The Municipal Commissioner may require any person having control over any such place as aforesaid to pay to the Corporation such contribution towards the cost of the special measures taken under sub-section (1) as the Executive Committee may from time to time fix, and such person shall be bound to pay the same out of the funds relating to such place.Inspection and Sanitary Regulation of Premises
