(1)The [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may construct, within, or, subject to the provisions of sub-section (2) of Section 120, outside the [municipal area] [Substituted by U.P. Act No. 12 of 1994.], such drain as it thinks necessary for keeping the [municipal area] [Substituted by U.P. Act No. 12 of 1994.] properly cleansed and drained and carry such drains through, across or under any street or place, and after reasonable notice in writing to the owner or occupier, into, through or under any buildings or land.(2)Provided that no drain shall be constructed within the limits of a cantonment without the approval of the [State Government] [Substituted by ALO 1950.] and otherwise than with the concurrence of the General Officer Commanding of the division in which such cantonment is situate or, in the event of such concurrence being withheld, the previous sanction of the [Central Government] [Substituted by ALO 1950.].
