Section 214 in West Bengal Municipal Corporation Act, 2006
214. Power to require filing up of well.
- Whenever a supply of filtered or unfiltered water has been provided in an area, the Commissioner may, by a notice, in writing, require the owner or the lessee or the occupier, as the case may be, of a well, tank or other water urea forming a part of any premises in the said area, to fill up such well, tank or water area.
