Section 397 in Uttar Pradesh Municipal Corporation Act, 1959
397. Prohibition of cultivation, use of manure, or irrigation injurious to health.
- If the Director of Medical [Health and Family Welfare, Uttar Pradesh or the Chief Medical Officer] [Substituted by U.P. Act 12 of 1994 (w.e.f. 30-05-1994).] or the Nagar Swasthya Adhikari 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 City is injurious or facilitates practices which are injurious to the health of persons dwelling in the neighbourhood, or(b)in a place within or beyond the limits of a City is likely to contaminate the water-supply of such City or otherwise render it unfit for drinking purposes,the Municipal Commissioner may by public notice prohibit the cultivation of such crop, the use of such manure or the use of the method of irrigation so reported to be injurious, or impose such conditions with respect thereto as may prevent the injury or contamination:Provided that when, on any land in respect of which such notice is issued, the act prohibited has been practised in the ordinary course of husbandry for the five successive years next preceding the date of prohibition, compensation shall be paid from the Corporation Fund to all persons interested therein for damage caused to them by such prohibition.
