Section 381A in The Mumbai Municipal Corporation Act, 1888
381A. [ Permission for new well, etc. [Section 381A was inserted by Bombay, 6 of 1913, Section 5.]
(1)No new well, tank, pond, cistern or fountain shall be dug constructed without the previous permission in writing of the Commissioner.(2)If any such work is begun or completed without such permission the Commissioner may either -(a)by written 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 prescribe, or(b)grant written permission to retain such work, but such permission shall not exempt such owner from proceedings for contravening the provisions of sub-section (1).]
