Section 239 in Uttar Pradesh Municipal Corporation Act, 1959
239. Municipal Commissioner may enforce drainage of undrained premises not situate within hundred feet of Corporation drain.
- Where any premises are, in the opinion of the Municipal Commissioner, without sufficient means of effectual drainage, but no Corporation drain is situated within one hundred feet from some part of the said premises, the Municipal Commissioner may, by written notice, require the owner or occupier, of the said premises -(a)to construct, a drain up to a point to be prescribed in such notice, but not distant more than one hundred feet from some part of the said premises; or(b)to construct a closed cesspool of such material, size and description in such position, at such level, and with allowance for such fall as the Municipal Commissioner thinks necessary and also construct a drain or drains emptying into such cesspool.
