Section 241(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)Where the Municipal Commissioner is of the opinion that any group or block of premises, any part of which is situated within one hundred feet of a Corporation drain, or other place set apart by the Corporation for the discharge of drainage already existing or about to be constructed, may be drained economically or advantageously in combination than separately, the Municipal Commissioner may cause such group or block of premises drained by such method as appears to the Municipal Commissioner to be best suited therefor, and the expenses incurred by the Municipal Commissioner in so doing shall be paid by the owners of such premises in such proportions as the Municipal Commissioner thinks fit.
