Section 333 in The Coimbatore City Municipal Corporation Act, 1981
333. Power to order filling in of pools, etc., which are a nuisance and regulation of agriculture within City.
(1)If, in the opinion of the Commissioner-(a)any pool, ditch, tank, well, pond, bog, swamp, quarry, hold, drain, cesspool, pit, water course, or any collection of water; or(b)any land on which water may at any time accumulate, is, or is, likely to become, a breeding place of mosquitoes or in any other respect a nuisance, the Commissioner may by notice require the owner or person having control thereof to fill up, cover over, weed, stock with larvicidal fish, treat with kerosene oil, drain or drain off the same in such manner and with such materials as the Commissioner shall direct or to take such order with the same for removing or abating the nuisance as the Commissioner shall direct.(2)If a person on whom a requisition is made under sub-section (1) to fill up, cover over or drain off a well, delivers to the Commissioner, within the time fixed for compliance therewith, written objections to such requisitions, the Commissioner shall report such objection to the standing committee and shall make further inquiry into the case, and he shall not institute any prosecution for failure to comply with such requisition except with the approval of the standing committee but the Commissioner may, nevertheless, if he deems the execution of the work called for any such requisition to be of urgent importance, proceed in accordance with section 471 and pending the standing committee's disposal of the question whether the said well shall be permanently filled and, covered over or otherwise dealt with, may cause such well to be securely covered over so as to prevent the ingress of mosquitoes and in every such case the Commissioner shall determine, with the approval of the standing committee, whether the expenses of any work already done as aforesaid shall be paid by the owner or by the Commissioner out of the municipal find or shall be shared and, if so, in what proportions.(3)On the report of the health officer that the cultivation of any specified crop, or the use of any specified manure, or the irrigation of land in any place within the limits of the city is injurious to the public health, the council may, with the previous sanction of the Government, by public notice, regulate or prohibit the cultivation, use of manure, or irrigation so reported to be injurious:Provided that when such cultivation or irrigation has been practised during the five years preceding the date of such public notice with such continuity as the ordinary course of husbandry admits of, compensation shall be paid from the municipal find to all persons interested for any damage caused to them by such prohibition.
