Section 191(1) in The U.P. Municipalities Act, 1916
(1)The owner or occupier of a building or land within the [municipal area] [Substituted by U.P. Act No. 12 of 1994.] shall be entitled to cause his drains to empty into the drains of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], provided that he first obtains the written permission of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], and that he complies with such conditions consistent with any bye-law as the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] prescribes as to the mode in which, and the superintendence under which the communications are to be made between drains not vested in the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] and drains which are so vested.
