Section 270(2) in The U.P. Municipalities Act, 1916
(2)The expense of such inspection and of causing the ground to be closed and made good as before shall be borne by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], unless the drain, privy, water-closet, latrine, urinal, cesspool or other receptacle for filth is found to be in bad order or condition, or was constructed in contravention of the any provisions of, or made under, this or any other enactment, in which case such expenses shall be paid by the owner or occupier and shall be recoverable in the manner, provided by Chapter VI.
