151. Digging of well etc. without permission is prohibited.
(1)No new well, tube-well, tank, pond, cistern or fountain shall be dug or constructed without the previous permission, in writing of the Municipality.(2)If any such work is begun or completed without such permission the Municipality may-(a)by written notice require the owner or the other person who has done such work to fill up or demolish such work ; or(b)grant permission to retain such work or portion thereof on such terms and conditions as the Municipality may consider fit to impose.
