Section 541(4) in Uttar Pradesh Municipal Corporation Act, 1959
(4)prescribing the forms of notice under Sections 316 and 317, the information documents and plans to be furnished therewith in respect of different classes of structures of works, the manner in which and the persons by whom notices shall be signed and the manner in which plans, sections, descriptions, structural drawings or structural calculations shall be drawn, given, prepared and signed;
