Section 448 in Uttar Pradesh Municipal Corporation Act, 1959
448. Stacking, etc., of inflammable materials.
- The Municipal Commissioner may, where it appears to be necessary for the prevention of danger to life or property, by public notice prohibit all persons from stacking or collecting wood, dry grass, straw or other inflammable materials, or from placing mats or thatched huts or lighting fires in a place or within limits specified in the notice.
