Section 241 in Uttar Pradesh Municipal Corporation Act, 1959
241. Power of Municipal Commissioner to drain premises in combination.
(1)Where the Municipal Commissioner is of the opinion that any group or block of premises, any part of which is situated within one hundred feet of a Corporation drain, or other place set apart by the Corporation for the discharge of drainage already existing or about to be constructed, may be drained economically or advantageously in combination than separately, the Municipal Commissioner may cause such group or block of premises drained by such method as appears to the Municipal Commissioner to be best suited therefor, and the expenses incurred by the Municipal Commissioner in so doing shall be paid by the owners of such premises in such proportions as the Municipal Commissioner thinks fit.(2)Not less than fifteen days before any work under this section is commenced the Municipal Commissioner shall give written notice to the owners of all the premises to be drained, of -(a)the nature of intended work;(b)the estimated expenses thereof; and(c)the proportion of such expenses payable by each owner.(3)The owners for the time being of the several premises constituting a group or block drained under sub-section (1) shall be the joint owners of every drain constructed, erected or fixed, or continued for the special use and benefit only of such premises, and shall in the proportions in which it is determined that the owners of such premises are to contribute to the expenses incurred by the Municipal Commissioner under sub-section (1), be responsible for the expenses of maintaining every such drain in good repair and efficient condition:Provided that every such drain shall from time to time be flushed, cleansed and emptied by the Municipal Commissioner at the charge of the Corporation Fund.
