Section 192(2) in The U.P. Municipalities Act, 1916
(2)The provisions of Sections 306 to 312 (inclusive) shall apply to default in compliance with any such requisition, notwithstanding that part of the land through which the said drainage connection is required to pass may not belong to the person so making default, unless he shall prove that the default was caused by the act of the owner or occupier of such last mentioned land, and he has made application to the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] under Section 193.
