Section 60A(a) in The U.P. Municipalities Act, 1916
(a)the power to grant and issue under his signature every permit or licence, other than a permit or licence for a market or slaughter-house, which can be granted by a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] in respect of bye-laws framed under Parts B, D, F, G and I of List I and Part I of List II of Section 298;
