Section 420 in Uttar Pradesh Municipal Corporation Act, 1959
420. Power to make rules.
(1)The State Government may make rules for the purposes of carrying into effect the provisions of this Chapter.(2)Without prejudice to the generally of the foregoing powers such rules may be provided for -(i)liability of owners and occupiers to collect and deposit dust, etc.;(ii)liability of occupiers in areas not covered by Section 388 to have collected and conveyed to receptacles, etc, provided under Section 385 excrementitious and polluted matter accumulating upon their premises;(iii)removal of rubbish and filth accumulating in large quantities on premises;(iv)removal of nuisance caused by -(a)accumulating of building materials on premises;(b)defective roofs or other insanitary condition of premises;(c)smoke of kitchens in dwelling houses and other smoke, dust, etc;(d)pools, swamp, ditch, tank, well, pond, quarry holes, drain, water course or any collection of water;(e)dangerous tanks, wells, holes, etc.;(f)dangerous quarrying;(g)collection of offensive matter in premises;(v)cleansing of insanitary private water course, spring, tank, well, etc., used for drinking;(vi)regulation of keeping and tethering of animals in the City;(vii)sanitary regulation of factories or workshops, work place, etc. subject to the provisions of the Indian Boilers Act, 1923 and supplying of information connected therewith;(viii)regulation of washing of clothes by washermen and provision of washing places;(ix)giving of information of animals suffering from contagious and private places to prevent spread or infectious diseases;(x)disinfection of houses and other public and private places to prevent spread of dangerous diseases;(xi)prohibition and regulation of the use of whistles, trumpets, loudspeakers and other noise-producing instrument operated by any mechanical means;(x)the removal, trimming and cutting of trees and hedges.
