Section 238 in Uttar Pradesh Municipal Corporation Act, 1959
238. Municipal Commissioner may enforce drainage of undrained premises situate within hundred feet of Corporation drain.
- Where any premises are, in the opinion of the Municipal Commissioner, without sufficient means of effectual drainage and a Corporation drain or some place lawfully set apart for the discharge of drainage is situate at a distance not exceeding one hundred feet from some part of the said premises the Municipal Commissioner may, by written notice, require the owner or occupier of the said premises -(a)to make a drain of such material, size, description and laid at such level and according to such alignment and emptying into such municipal drain or place aforesaid as the Municipal Commissioner may consider necessary or suitable;(b)to provide and set up and all such appliances and fittings as may appear to the Municipal Commissioner necessary for the purposes of gathering and receiving the drainage from and conveying the same off the said premises and of effectually flushing such drain and every fixture connected therewith;(c)to remove any existing drain, or other appliance or thing used or intended to be used for drainage, which in the opinion of the Municipal Commissioner is injurious to the health or to provide a closed drain in substitution of an open drain or to provide similarly such other appliances or things as he may consider necessary;(d)to provide and set up all such appliances and fittings as may appear to the Municipal Commissioner to be necessary for the purpose of gathering and receiving the waste water from floors and galleries of buildings when they are washed, and conveying the same through spouts or by down-take pipes, so as to prevent such waste water from discharging directly on streets or inside any lower portion of the premises.
