Section 273(1) in The U.P. Municipalities Act, 1916
(1)The [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may, -(a)provide receptacles and places for the temporary deposit of offensive matter and rubbish;(b)appoint places for the disposal of night-soil, carecasses and other offensive matters and rubbish; and(c)by public notice issue directions as to the time, manner and conditions at, in and subject to which any offensive matter or rubbish referred to in clauses (a) and (b) may be removed along a street, deposited or otherwise disposed of.
