Section 331 in The Coimbatore City Municipal Corporation Act, 1981
331. Prohibition of construction of wells, tanks, etc., without the Commissioner's permission.
(1)No new well, tank, pond, cistern, fountain or the like shall be dug or constructed without the permission of the Commissioner.(2)The Commissioner may grant permission subject to such conditions as he may deem necessary or may refuse it for reasons to be recorded by him.(3)If any such work is begun or completed without such permission, the Commissioner 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 Commissioner 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).
