Section 251(1) in The Chhattisgarh Municipalities Act, 1961
(1)If, in the opinion of the Council,-(a)any pool, ditch, quarry, hole, excavation, tank well, pond, drain, water-course, or any collection of water; or(b)any cistern or other receptacle for water whether within or outside the building; or(c)any land on which water accumulates and which is situated within a distance of 100 yards from any building used as a dwelling house;is or is likely to become a breeding place of mosquitoes or in any other respect a nuisance or otherwise injurious to the health of the inhabitants, the Council may, by notice in writing, require the owner thereof to fill up, cover or drain up the same in such manner and with such materials as the Council shall prescribe, or to take such measures for removing or abating the nuisance as the Council shall prescribe.
