Section 201 in West Bengal Municipal Corporation Act, 2006
201. Water-pipe etc. not to be placed where water will be polluted.
(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 cesspool or in any position where the water-pipe is likely to be injured or the water therein is likely to be polluted. and no well or tank and, except with the permission of the Commissioner in writing, no cistern shall be constructed within twenty feet of a latrine or cesspool.(2)No latrine or cesspool shall be constructed or made within twenty feet of any well, lank, water-pipe or cistern or in any position where pipe, well, tank or cistern is likely to be injured or the water therein is likely to be polluted.
