Section 202(1) in The U.P. Municipalities Act, 1916
(1)Should an agriculturist who himself cultivates land within [municipal area] [Substituted by U.P. Act No. 12 of 1994.] or in a village coterminous therewith fail to provide for the proper house-scavenging of a house or building occupied by him, the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may complain to a Magistrate.
