Section 201(1) in The U.P. Municipalities Act, 1916
(1)Should a sweeper who has a customary right to do the house-scavenging of a house or building (hereinafter called the customary sweeper) fail to perform such house-scavenging in a proper way the occupier of the house or building or the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may complain to a Magistrate.
