Section 298(1) in The U.P. Municipalities Act, 1916
(1)A [Municipality] [Substituted by U.P. Act No. 12 of 1994.] by a special resolution may, and where required by the State Government shall, make, bye-laws applicable to the whole or any part of the [municipal area] [Substituted by U.P. Act No. 12 of 1994.], consistent with this Act and with any rule, for the purpose of promoting or maintaining the health, safety and convenience of the inhabitants of the [municipal area] [Substituted by U.P. Act No. 12 of 1994.] and for the furtherance of municipal administration under this Act.
