224. Power of [Municipality] [Substituted by U.P. Act No. 12 of 1994.] to construct and alter water-works.
- The [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may, -(a)construct water-works within or, subject to the provision of sub-section (2) of Section 120, outside the [municipal area] [Substituted by U.P. Act No. 12 of 1994.], and may carry such works through, across, over or under any street or place, and after reasonable notice in writing to the owner or occupier, into, through, over or under any buildings or land;(b)from time to time enlarge, lessen, alter the course of, cover in or otherwise improve any water-works and discontinue, dose up or remove the same;(c)with the previous sanction of the State Government, grant to any person or company a licence to supply water within [municipal area] [Substituted by U.P. Act No. 12 of 1994.] and for this purpose to lay down mains and pipes, construct water-works and do all other necessary acts or things; and(d)with the same sanction, transfer all or any part of it existing waterworks to the management of such licensee :Provided that such sanction shall not be given unless the State Government is satisfied that it will be in the best interest of the public concerned.
