Section 255 in Uttar Pradesh Municipal Corporation Act, 1959
255. Drains, etc., not belonging to Corporation, to be subject to inspection and examination.
(1)All drains, ventilation shafts and pipes, cesspools, house gullies, water-closets, privies, latrines and urinals and bathing and washing places which do not belong to the Corporation which have been constructed, erected or set up at the charge of the Corporation Fund on premises not belonging to the Corporation, for the use or benefit of the owner or occupier of the said premises, shall be open to inspection and examination by the Municipal Commissioner.(2)The Municipal Commissioner may, in the course of an inspection or examination under sub-section (1) obtain and take away a sample of any trade effluent which is passing from the premises inspected or examined into a Corporation drain. The analysis of such sample shall be made in the manner prescribed.(3)The results of any analysis of the sample taken under sub-section (2) shall be admissible as evidence in any legal proceedings under this Act.
