Section 235 in Uttar Pradesh Municipal Corporation Act, 1959
235. Power of Municipal Commissioner to require drain or proposed drain to be so constructed as to form part of general system.
(1)Where a person proposes to construct a drain, the Municipal Commissioner may, if he considers that the proposed drain is or is likely to be needed to form part of a general drainage system which the Corporation has provided or proposes to provide, require him to construct the drain in a manner differing, as regards material or size of pipes, depth, fall, direction or outfall or otherwise from the manner in which he proposes to construct, and thereupon it shall be the duty of such person to comply with the requisition of the Municipal Commissioner.(2)The Municipal Commissioner shall reimburse from the Corporation Fund to the person constructing a drain in accordance with sub-section (1), the extra expenditure reasonably incurred by him in complying with the requisition and until the drain becomes a Corporation drain, he shall also from time to time reimburse to him from the Corporation Fund so much of any expenses reasonably incurred by him in repairing or maintaining it as may be attributable to the requisition having been made and complied with.
