Section 196(a) in The U.P. Municipalities Act, 1916
(a)by public notice, undertake the house-scavenging of any houses or buildings or the [collection, removal and disposal of excrementitious and polluted matter from privies, urinals and cesspools] [Substituted by U.P. Act No. 12 of 1994.] in the [municipal area] [Substituted by U.P. Act No. 12 of 1994.] from a date not less than two months after issue of the notice;
