Section 48(3) in The Tamil Nadu Cinemas (Regulation) Rules, 1957
(3)Every person who constructs, re-constructs or alters, or adds to, a building shall, wherever the site is within [15 metres] [Substituted by G. O. Ms. No. 3999, Home, dated the 23rd November 1962.] of any tank, reservoir, watercourse, river, fresh-water channel or well, carry out such measures as may be necessary or as the licensing authority may direct, for the purpose of preventing any contamination of, or any risk of the drainage of the building passing into such tank, reservoir, water-course. river, fresh-water channel or well.
