Section 248 in Kolkata Municipal Corporation Act, 1980
248. Prohibition regarding sinking of tube wells.
(1)No person shall, except with the prior permission in writing of the Municipal Commissioner, sink a tube well in any premises.(2)The Municipal Commissioner may, with the prior approval of the Mayor-in-Council, grant such permission and issue a tube well licence on such conditions and on payment of such annual fee as the Mayor-in-Council may from time to time specify :Provided that any person owning a tube well sunk before the commencement of this Act shall take out a tube well licence on such conditions and on payment of such annual fee as the Mayor-in-Council may from time to time determine.
