Section 196(c) in The U.P. Municipalities Act, 1916
(c)on the application or with the consent of the occupier, at any time undertake the house-scavenging of a house or building or the [collection, removal and disposal of excrementitious and polluted matter from privies, urinals and cesspools] [Substituted by U.P. Act No. 12 of 1994.] in any building or on any land or the removal of other offensive matter or rubbish from a building or land, on terms to be fixed by bye-law in this behalf; and
