Section 242(2) in Uttar Pradesh Municipal Corporation Act, 1959
(2)No drain may be closed, discontinued or destroyed by the Municipal Commissioner under clause (a) of sub-section (1) except on condition of his providing another drain as effectual for the drainage of the premises and communicating with any Corporation drain or other place aforesaid which the Municipal Commissioner thinks fit; and the expense of the construction of any drain so provided by the Municipal Commissioner and of any work done under the said clause shall be paid by the Municipal Commissioner.
