Section 202 in The Gujarat Municipalities Act, 1963
202. Abatement of nuisance from wells, etc.
(1)If, in the opinion of the Chief Officer-(a)any pool, ditch, quarry, hole, excavation, tank, well, pond, drain, watercourses, or any collection of water, or(b)any cistern or other receptacle for water whether within or outside a building or,(c)any land on which water accumulates, is or is likely to become a breeding place of mosquitoes or in any other respect a nuisance, the Chief Officer may, by notice in writing, require the owner thereof to fill up, cover over or drain off the same in such manner and with such materials as the Chief Officer shall prescribe, or to take such order with the same for removing or abating the nuisance as the Chief Officer shall determine.(2)(a)No new well, tank, pond, cistern or fountain shall be dug or constructed without the previous permission in writing of the Chief Officer.(b)If any such work is begun or completed without such permission, the Chief Officer may either-(i)by written notice require the owner or other person who has done such work to fill up or demolish such work in such manner as the Chief Officer shall prescribe; or(ii)grant written permission to retain such work; but such permission shall not exempt such owner from proceedings for contravening the provisions of clause (a) of this sub-section.
