Section 269(1) in The U.P. Municipalities Act, 1916
(1)The [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may, by notice, require the owner or occupier of any land or building cleanse, repair, cover, fill up or drain off a private well, tank, reservoir, pool, depression or excavation therein which may appear to the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] to be injurious to health or offensive to the neighbourhood.
