Section 240(1) in West Bengal Municipal Corporation Act, 2006
(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.
