Section 252(3) in Uttar Pradesh Municipal Corporation Act, 1959
(3)If any water-closet or privy is constructed on any premises in contravention of sub-section (1), the Municipal Commissioner, may, after giving not less than ten days' notice to the owner or occupier of such premises, close such watercloset or privy and alter or demolish the same, and the expenses incurred by the Municipal Commissioner, in so doing shall be paid by such owner or occupier or by the person offending.
