Section 453 in Uttar Pradesh Municipal Corporation Act, 1959
453. Power to make rules.
(1)The State Government may make rules to carry out the purposes of this Chapter.(2)Without prejudice to the generality of the foregoing power such rules may provide for -(a)the regulation of sales within or outside Corporation or private markets;(b)defining or determining the limits of private markets;(c)proper approaches and environs and ventilation for private markets;(d)proper pavement and drainage of private markets and slaughter-houses;(e)issue of orders for the guidance of licensed surveyors, architects or engineers, structural designers, clerks, clerks of works and plumbers, respectively.
