Section 234 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
234. Abatement of nuisance from wells, etc.
- If, in the opinion of the Chief Officer -(a)any pool, ditch, quarry, hole, excavation, tank, well, pond, drain, water course, or any collection of water; or(b)any cistern or other receptacle for water whether within or outside a building; or(c)any land on which water is accumulated;is or is likely to become a breeding place of mosquitoes or in any other respect a nuisance, the Chief Officer may, by notice in writing, require the owner thereof to -(i)fill up, cover over or drain off the same in such manner and with such materials as the Chief Officer shall prescribe; or(ii)take such measures with respect to the same including treatment by such physical, .chemical or biological methods for removing or abating the nuisance as may be prescribed in the notice.
