Section 190(2) in The U.P. Municipalities Act, 1916
(2)The exercise of the power conferred by sub-section (1) shall be subject to the condition that the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] shall provide another and equally effective drain in place of any existing drain of the use of which any person is deprived by the exercise of the said power.
