Section 548(2) in Uttar Pradesh Municipal Corporation Act, 1959
(2)The Executive Committee may also from time to time frame regulations not inconsistent with the provisions of this Act and the rules -(a)determining the standards of fitness of buildings for human habitation;(b)regulating the declaration of expenses incurred by the Municipal Commissioner under the provisions of this Act and the rules in respect of any materials or fittings supplied or work executed or thing done to, upon or in connection with some building or land which are recoverable from the owner or occupier to be improvement expenses;(c)regulating the grant of permission by the Municipal Commissioner for the construction of shops, ware-house, factories, huts or buildings designed for particular uses in any streets, portion of streets or localities specified in a declaration in force under Section 335.
