(1)The owner or occupier of a building or land within the [municipal area] [Substituted by U.P. Act No. 12 of 1994.] shall be entitled to cause his drains to empty into the drains of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], provided that he first obtains the written permission of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], and that he complies with such conditions consistent with any bye-law as the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] prescribes as to the mode in which, and the superintendence under which the communications are to be made between drains not vested in the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] and drains which are so vested.(2)Whoever, without the written permission of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] or in contravention of any bye-law or of any direction or condition made or imposed under sub-section (1), makes or causes to be made or alters or causes to be altered, a connection of a drain belonging to himself or to some other person with a drain vested in the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], shall be liable upon conviction to a fine which may extend to fifty rupees, and the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may by written notice require such person to close, demolish, alter, remake or otherwise deal with such connection as it deems fit.
