232. Prohibition of construction of wells, tank, etc.
(1)No new well, tube-well, tank, pond or the like shall be dug or construction of constructed, without the permission of the Municipality.(2)If any work is begun or completed without permission as aforesaid, the Municipality may-(a)by notice require the owner or o~her person who has done such work to fill up or demolish such work in such manner as the Municipality may direct; or(b)grant permission to retain such work for reasons to be recorded in writing, in exceptional circumstances if such retention is not otherwise objectionable :Provided that the Municipality may impose such fine not exceeding two thousand rupees for such contravention as it may deem fit.
