Section 199(1) in The Chhattisgarh Municipal Corporation Act, 1956
(1)The Commissioner may, by notice, require any owner or occupier on whose land any drain, privy, latrine, urinal, absorption pit, disposal work, cesspool or other receptacle for filth or refuse for the time being exists within a hundred feet of any spring, well, tank, reservoir, or other source from which water is or may be derived for public use, to remove or close the same within one week from the service of such notice.
