Section 193(6) in The U.P. Municipalities Act, 1916
(6)If the parties concerned fail to agree within the period specified in the order, or if the drain or drainage connection is not constructed within the period specified for its construction, the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may itself construct it and may recover the cost from the applicant in the manner provided by Chapter VI.
