Section 388(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)The Municipal Commissioner may give public notice of his intention to provide in such portion of the City as he may specify, for the collection, removal and disposal by Corporation agency, of all excrementitious and polluted matter from privies, urinals, and cess-pools, and thereupon it shall be the duty of the Municipal Commissioner to take measures for the daily collection, removal and disposal of such matter from all premises situated in such portion of the City.
