Section 257(1) in The Calcutta Municipal Corporation Act, 1980
(1)No water pipe shall be laid in a drain or on the surface of an open channel or house gully or within twenty feet of a cesspoll or in any position where the pipe is likely to be injured or the water therein polluted; and no well or tank and, except with the consent of the Municipal Commissioner, no cistern shall be constructed within twenty feet of a latrine or cesspool.
