Section 268 in Uttar Pradesh Municipal Corporation Act, 1959
268. Remedy against acts in contravention of Section 267 and removal of latrines, etc., near any source of water-supply.
(1)For any building, wall or structure erected or re-erected in contravention of the provisions of sub-section (1) of Section 267 or any building erected in contravention of clause (a) of subsection (2) of Section 267, the Municipal Commissioner may, with the approval of the Executive Committee, cause the same to be removed or otherwise dealt with as shall appear fit to him and the expenses thereby incurred shall be paid by the person offending.(2)If any person persists in acting in contravention of the provisions of clauses (b), (c) and (d) of sub-section (2) of Section 267, the Municipal Commissioner may, with the approval of the Executive Committee, take measures including the use of such minimum force, as may be necessary to stop further contravention of the provisions of the aforesaid clauses.(3)The Municipal Commissioner may by notice require the owner or occupier on whose land a drain, privy, latrine, urinal, cesspool or other receptacle for filth or refuse exists within fifty feet of a spring, well, tank, reservoir, river or other source from which water is, or may be, derived for public use, to remove or close the same within one week from the service of such notice and if such owner or occupier fails to comply with the demand within the time allowed, the Municipal Commissioner, may cause the same to be removed or closed and the expenses thereby incurred shall be paid by the person offending.
