Section 245 in Uttar Pradesh Municipal Corporation Act, 1959
245. New buildings not to be erected without drains.
(1)It shall not be lawful newly to erect any building or re-erect any building, or to occupy any building newly erected or re-erected unless and until -(a)a drain be constructed of such size, material and description, at such level and with such fall as shall appear to the Municipal Commissioner to be necessary for the effectual drainage of such building;(b)there have been provided for and set up in such building and in the premises appurtenant thereto, all such appliances and fittings as may appear to the Municipal Commissioner to be necessary for the purposes of gathering and receiving the drainage from, and conveying the same off, the said building and the said premises, and of effectually flushing the drain of the said building and every fixture connected therewith.(2)The drain to be constructed as aforesaid shall empty into a Corporation drain or into some place lawfully set apart for the discharge of drainage situated at a distance not exceeding one hundred feet from the premises in which such building is situated; but if no such drain or place is within that distance then such drain shall empty into such cesspool as the Municipal Commissioner may direct.
