Section 232 in Uttar Pradesh Municipal Corporation Act, 1959
232. Cleansing of drains.
(1)The Corporation drains shall be so constructed, maintained and kept as to create the least practicable nuisance and shall be from time to time properly flushed, cleansed and emptied.(2)For the purpose of flushing, cleansing and emptying the said drains, the Municipal Commissioner may construct or set up such reservoirs, sluices, engines and other works as he shall from time to time deem necessary.Drains of Private Streets and Drainage of Premises
