Section 284(1) in The U.P. Municipalities Act, 1916
(1)In a [municipal area] [Substituted by U.P. Act No. 12 of 1994.] for which bye-laws have been made under sub-head (g) of Heading 1 of Section 298, the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may, by notice require the owner or occupier of any land upon which an excavation, cesspool, tank or pit has been made in contravention of such bye-laws, or in breach of the conditions under which permission to dig any such excavation, cesspool, tank or pit has been granted to fill up or drain the excavation, cesspool, tank or pit within a period to be specified in such notice.
