Section 234(3) in Uttar Pradesh Municipal Corporation Act, 1959
(3)The Municipal Commissioner may, if he thinks fit, in lieu of giving permission aforesaid under sub-section (2) himself so connect the drain, or sewer after giving notice to the person concerned within fourteen days of the receipt of his application. In any case where the Municipal Commissioner proceeds under this subsection, the reasonable expenses of any work so done shall be paid by the person aforesaid.
