Section 270(1) in The U.P. Municipalities Act, 1916
(1)Subject to the provisions of Section 278, the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may inspect a drain, water-closet, latrine, urinal, cesspool or other receptacle for filth, and for that purpose may cause the ground to be opened where it thinks fit.
