Section 230(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)The Municipal Commissioner may carry any Corporation drain through, across or under any street or any place laid out as or intended for a street or under cellar or vault which may be under any street, and, after giving reasonable notice in writing to the owner or occupier, into, through or under any land whatsoever within the City or, for the purpose of outfall or distribution of sewage, without the City.
