Section 192 in West Bengal Municipal Corporation Act, 2006
192. Prohibition regarding sinking of tube-well.
(1)No person shall, except with the prior permission, in writing, of the Commissioner, sink any tube-well in any premises.(2)The Commissioner may grant permission for sinking a tube-well in any premises, and issue a licence for such tube-well, on such conditions, and on payment of such annual fee, as the Corporation may specify:Provided that any person owning a tube-well sunk before the commencement of this Act shall take a licence for such tube-well on such conditions, and on payment of such annual fee, as the Corporation may determine.
