Section 230(1) in The U.P. Municipalities Act, 1916
(1)When any building or land is connected with a main, the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may, so far as is consistent with any agreement made under Section 2.29, charge the owner, lessor, or occupier, whichever is prescribed by rule, for all water consumed at the rate or rates so prescribed.
