Section 174 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
174. Use of public drains by private owners.
(1)The owner or occupier of a building or land within the rural area shall be entitled to cause his drains to empty into the drains of the Kshettra Panchayat, provided that he first obtains the written permission of the Kshettra Panchayat, and that he complies with such conditions consistent with any bye-law as the Kshettra Panchayat prescribes as to the mode in which, and the superintendence under which the communications are to be made between drains not vested in the Kshettra Panchayat and drains which are so vested.(2)Whoever, without the written permission of the Kshettra Panchayat or in contravention of any bye-law or of any direction or condition made or imposed under sub-section (1), makes or causes to be made, or alters or causes to be altered a connection of a drain belonging to himself or to some other persons with a drain vested in the Kshettra Panchayat, shall be liable upon conviction to a fine which may extend to fifty rupees, and the Kshettra Panchayat may by written notice require such person to close, demolish, alter, remake or otherwise deal with such connection as it deems fit.Street Regulations
