Section 290(3) in The U.P. Municipalities Act, 1916
(3)Any pipe, fittings, receptacles or other, appliances for or connected with any water-works or with the drainage or private buildings or lands shall, if supplied, constructed or erected at the expense of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], to be municipal property unless the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] shall have transferred its interest therein to the owner of such buildings or land.Rent and charges
