Section 193(4) in The U.P. Municipalities Act, 1916
(4)The order shall set out in writing, -(a)the period within which the parties shall come to an agreement as to the construction of the drain or drainage connection;(b)the period within which the drain or drainage connection shall be made;(c)the respective responsibilities on the parties concerned for the maintenance, repair and cleansing of the drain or drainage connection when made; and(d)the sum (if any) payable, whether in the form of rent or otherwise, by the person making the application to the owner of the land, building or drain, as the case may be.
