Section 389(2) in Uttar Pradesh Municipal Corporation Act, 1959
(2)The Municipal Commissioner may require any person having control over any such place as aforesaid to pay to the Corporation such contribution towards the cost of the special measures taken under sub-section (1) as the Executive Committee may from time to time fix, and such person shall be bound to pay the same out of the funds relating to such place.Inspection and Sanitary Regulation of Premises
