Section 267(2) in The U.P. Municipalities Act, 1916
(2)When requiring under sub-section (1) anything to be provided, altered or done, the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may specify in the notice the description of the thing to be provided, the pattern so as to conform with which the thing is to be altered, and the manner in which the thing is to be done.
