Section 314 in Uttar Pradesh Municipal Corporation Act, 1959
314. Power to make rules.
- (1l) The State Government may make rules for the purposes of carrying into effect the provisions of this Chapter.(2)Without prejudice to the generality of the foregoing powers such rules may provide for -(a)manner in which the Corporation shall sanction the closing of any public street and the disposal of the site of such street under Section 273;(b)manner in which the sanction of the Executive Committee to prescribe a fresh street line in place of any existing line shall be given under Section 279;(c)manner in which a person shall give notice of his intention to sell, let, etc. land for building purposes or to lay out a private street under Section 287 and the procedure to be adopted by the Municipal Commissioner in dealing with such notice including, asking for more information or authenticated plan, etc.;(d)steps to be taken under Section 301 by the Municipal Commissioner for safety and convenience of the public when any work in or near to streets is in execution.[Chapter XIII] [The operation of this chapter is, in respect of a regulated area, to remain suspended under Section 3(2) of the U.P. (Regulation of Building Operations) Act, 1958. But, in respect of a development area, the provisions of the said Act of 1958 as well as of Sections 316 to 329, 333, clause (a) and (b) of Section 334(1), 335, 336 and certain other provisions of the U.P. Nagar Mahapalika Adhiniyam, 1959 shall, under Section 59 of the U.P. Urban Planning and Development Act, 1973 (President's Act 11 of 1973 as re-enacted by U.P. Act 30 of 1974), remain suspended with effect from the date of constitution of the Authority for that area and until the dissolution of such Authority.] Building RegulationsNotice regarding Erection, etc. of Buildings
