Section 249(3) in Uttar Pradesh Municipal Corporation Act, 1959
(3)If the Municipal Commissioner declines to remove a shaft or pipe when so required by the owner of the premises, building or tree, upon or to which the same has been erected or affixed in accordance with the rules made in this behalf, the owner may within fifteen days of the receipt by him of the reply of the Municipal Commissioner apply to the Judge for an order that the same be removed.
