Section 189(1) in The U.P. Municipalities Act, 1916
(1)The [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may construct, within, or, subject to the provisions of sub-section (2) of Section 120, outside the [municipal area] [Substituted by U.P. Act No. 12 of 1994.], such drain as it thinks necessary for keeping the [municipal area] [Substituted by U.P. Act No. 12 of 1994.] properly cleansed and drained and carry such drains through, across or under any street or place, and after reasonable notice in writing to the owner or occupier, into, through or under any buildings or land.
