Section 223 in Tamil Nadu District Municipalities Act, 1920
223. [ Prohibition of construction of wells, tanks, etc., without the permission of the executive authority. [The application of this section is omitted in respect of the Municipalities, Third Grade Municipalities and Town Panchayats covered under the Madras Metropolitan Development Authority by the Tamil Nadu Act 28 of 1978.]
(1)No new well, tank, pond, cistern, fountain or the like shall be dug or constructed without the permission of the [executive authority] [Sub-section (2) was Inserted by the Tamil Nadu District Municipalities (Amendment) Act, 1997 (Tamil Nadu Act 2 of 1997).].(2)The [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933).] may grant permission subject to such conditions as he may deem necessary, or may, for reasons to be recorded by him, refuse it.(3)If any such work is begun or completed without such permission, the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV if 1933).] may either-(a)by notice require the owner or other person who has done such work to fill up or demolish such work in such manner as the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV if 1933).] shall direct, or(b)grant permission to retain such work, but such permission shall not exempt such owner from proceedings for contravening the provisions of sub-section (1).]
