Section 236 in Uttar Pradesh Municipal Corporation Act, 1959
236. Connections with Corporation drains not to be made except in conformity with Sections 233 and 234.
- Except as provided by Sections 233 and 234 or as may be prescribed, no person shall make or cause to be made any connection of a drain belonging to himself or to some other person with any Corporation drain or other place lawfully set apart for the discharge of drainage, and the Municipal Commissioner may, after giving notice to the person concerned, close, demolish, alter or remake any such connection made in contravention of this section, and the expenses incurred by the Municipal Commissioner in so doing shall be paid by the owner of the street, or the owner or occupier of the premises, for the benefit of which the connection was made, or by the person offending.
