284. Power to require excavations to be filled up or drained.
(1)In a [municipal area] [Substituted by U.P. Act No. 12 of 1994.] for which bye-laws have been made under sub-head (g) of Heading 1 of Section 298, the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may, by notice require the owner or occupier of any land upon which an excavation, cesspool, tank or pit has been made in contravention of such bye-laws, or in breach of the conditions under which permission to dig any such excavation, cesspool, tank or pit has been granted to fill up or drain the excavation, cesspool, tank or pit within a period to be specified in such notice.(2)The [State Government] [Substituted by ALO 1950.] may by notification extend the provision of this section and bye-laws made for the purposes of this section to an area beyond the [municipal area] [Substituted by U.P. Act No. 12 of 1994.] lying within a distance of a mile from the [boundary of the municipal area] [Substituted by U.P. Act No. 12 of 1994.].
