Section 240 in West Bengal Municipal Corporation Act, 2006
240. Position of cesspools.
(1)No person shall construct a cesspool -(a)beneath any part of any building or within fifteen metres of any tank, reserve water-source or well, or(b)upon any site or any position in the Corporation area which has not been approved in writing by the Commissioner, or(c)upon any site or in any position outside the Corporation area which has not been so approved and is situated within ninety metres of any reservoir. used for storage of filtered water to be supplied to the Corporation area.(2)The Commissioner may, at any time, by a notice, in writing, require the owner of any premises in which any cesspool has been constructed in contravention of the provisions of sub-section (1) to remove such cesspool and to fill up it with such materials as may be approved by him.(3)If the owner or the occupier of any premises in which any cesspool has been constructed does not comply with the notice under sub-section (2) within fifteen days from the date of receipt of the notice by him, the Commissioner shall take such steps to remove such cesspool and to fill up it as he may deem fit, and all expenditure incurred by the Commissioner for the purpose shall be recoverable from the owner or the occupier of such premises as an arrear of tax under this Act.
