- The owner of any land into, through or under which a drain has been carried under the provisions of the preceding section may, at any time, with the written permission of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] and subject to such conditions as the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] impose, divert the drain at his own expense.Scavenging and cleansing
