Section 262 in Uttar Pradesh Municipal Corporation Act, 1959
262. Power to make rules.
(1)The State Government may make rules for the purposes of carrying into effect the provisions of this Chapter.(2)Without prejudice to the generality of the foregoing powers such rules may provide for -(a)filing and disposal of objections to any notice under sub-section (3) of Section 229;(b)the conditions and restrictions to be observed with reference to drains;(c)the construction, maintenance, improvement, alteration and discontinuance of drains;(d)the conditions for connections with municipal drains;(e)the conditions on which occupiers of trade premises may discharge any trade effluent into Corporation drains;(f)the manner in which samples of trade effluent shall be analysed;(g)the conditions to be observed in erecting or affixing ventilation-shafts or pipes under Section 249;(h)the construction position and maintenance of water-closets, privies, urinals, bathing places or washing places;(i)the manner in which the Municipal Commissioner shall exercise his powers under Sections 255 and 256;(j)payment of expenses of inspection and examination under Sections 255 and 256;(k)the manner of filing and disposal of appeals filed under Section 261 and the period within which appeals may be filed.[chapter XI] [This chapter along with certain other provisions of U.P. Nagar Mahapalika Adhiniyam shall stand affected as soon as a Jal Sansthan is constituted for a city, as per the provisions of S. 100 of Act 43 of 1975.] Water-SupplyConstruction and Maintenance of Corporation Waterworks
