Section 178 in Siliguri Municipal Corporation Act, 1990
178. Position of cesspools.
(1)No person shall construct a cesspool-(a)beneath any part of any building or within fifteen meters of any tank, reserve, water source or well, or(b)upon any site or in any position in Siliguri which has not been approved in writing by the Chief Executive Officer, or(c)upon any site or in any position outside Siliguri which has not been so approved and is situated within ninety meters of any reservoir, used for storage of filter water to be supplied to Siliguri.(2)The Chief Executive Officer may at any time by a written notice require the owner of the 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 the cesspool with such materials as may be approved by him,
