216. Regulation of troughs and drain water pipes affecting a street.
- The [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may, by notice, require the owner or occupier of any building or land abutting on a street to put up and keep in good condition proper troughs and pipes for receiving and carrying off the water from the building or land, and for discharging the same in such manner as the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may think fit, so as not to inconvenience persons passing along the street.
