Section 159A(7) in The Howrah Municipal Corporation Act, 1980
(7)For construction 6f permanent water collections such as swimming pools, artificial fountains, or water reservoirs, constructed for beautification, -(a)an application shall be submitted to the Corporation, stating therein the anti-larval measures, which shall be taken by the applicant to keep the water free of mosquito larvae:(b)the Corporation after considering the application, shall issue a license to the applicant;(c)the applicant shall receive the said license on payment of such fee as may be determined by the Corporation, and the license shall be renewed annually.
