Section 192(1) in The U.P. Municipalities Act, 1916
(1)When a building or land situated within one hundred feet of a public drain is at any time not drained to the satisfaction of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] by any or a sufficient drainage connection with such drain the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may, by notice require the owner or occupier of such building or land to make and maintain a drainage connection with the drain in such manner as the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], subject to the provisions of any bye-law directs.
