Section 420(2) in Uttar Pradesh Municipal Corporation Act, 1959
(2)Without prejudice to the generally of the foregoing powers such rules may be provided for -(i)liability of owners and occupiers to collect and deposit dust, etc.;(ii)liability of occupiers in areas not covered by Section 388 to have collected and conveyed to receptacles, etc, provided under Section 385 excrementitious and polluted matter accumulating upon their premises;(iii)removal of rubbish and filth accumulating in large quantities on premises;(iv)removal of nuisance caused by -(a)accumulating of building materials on premises;(b)defective roofs or other insanitary condition of premises;(c)smoke of kitchens in dwelling houses and other smoke, dust, etc;(d)pools, swamp, ditch, tank, well, pond, quarry holes, drain, water course or any collection of water;(e)dangerous tanks, wells, holes, etc.;(f)dangerous quarrying;(g)collection of offensive matter in premises;(v)cleansing of insanitary private water course, spring, tank, well, etc., used for drinking;(vi)regulation of keeping and tethering of animals in the City;(vii)sanitary regulation of factories or workshops, work place, etc. subject to the provisions of the Indian Boilers Act, 1923 and supplying of information connected therewith;(viii)regulation of washing of clothes by washermen and provision of washing places;(ix)giving of information of animals suffering from contagious and private places to prevent spread or infectious diseases;(x)disinfection of houses and other public and private places to prevent spread of dangerous diseases;(xi)prohibition and regulation of the use of whistles, trumpets, loudspeakers and other noise-producing instrument operated by any mechanical means;(x)the removal, trimming and cutting of trees and hedges.
