Section 282(1) in The U.P. Municipalities Act, 1916
(1)If [the Director of Medical and Health Services] [Substituted by U.P. Act No. 7 of 1953.] or the Civil Surgeon or Health Officer certifies that the cultivation of any description of crops or the use of any kind of manure or the irrigation of land in any specified manner, -(a)in a place within the limits of a [municipal area] [Substituted by U.P. Act No. 12 of 1994.] is injurious or facilitates practices are injurious to the health of persons dwelling in the neighbourhood, or(b)in a place within or beyond the limits of [municipal area] [Substituted by U.P. Act No. 12 of 1994.] is likely to contaminate the water supply of such [municipal area] [Substituted by U.P. Act No. 12 of 1994.] or otherwise render it unfit for drinking purposes,the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may by public notice prohibit the cultivation of such crop, the use of such manure or the use of the method or irrigation so reported to be injurious, or impose such conditions with respect thereto as may prevent injury or contamination.
