Section 193(1) in The U.P. Municipalities Act, 1916
(1)Any person desiring that an existing or proposed drain on his land shall be carried through or under the building or land, or connected with the drain, of another person owning a building or land abutting on, or a drain connected with a municipal drain my apply to the [Municipality] [Substituted by U.P. Act No. 12 of 1994.].
