Section 249(1) in The Calcutta Municipal Corporation Act, 1980
(1)Notwithstanding the provisions of section 248, the Municipal Commissioner may, with the prior approval of the Mayor-in-Council, by a written notice, require the owner of a premises to sink a tubewell, if the premises is to be used as a place of public resort, or as a market, or as a place of employment of more than fifty persons, or, in other cases, for reasons to be recorded in writing.
