Section 106N(2) in Uttarakhand Panchayati Raj Act, 2016
(2)Whoever, without the written permission of the Zila 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 Zila Panchayat, shall be liable upon conviction to a fine which may extend to fifty rupees, and the Zila 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
