Section 309 in The Calcutta Municipal Corporation Act, 1980
309. No filth receptacle to be situated within fifteen metres of tank, well, water-course or reservoir. -
(I)No person shall construct any house-drain, urinal or other receptacle, not being a cesspool, for sewage or offensive matter within fifteen metres of any tank, well or watercourse or any reservoir for the storage of water, unless he first satisfies the Municipal Commissioner that he will take such action as will prevent any risk of sewage or offensive matter passing by percolation or otherwise into such tank, well, water-course or reservoir.(2)The Municipal Commissioner may, at any time by a written notice, require any person within whose premises is situated, within fifteen metres of any tank, well, water-course or reservoir for the storage of water, any receptacle mentioned or referred to in sub-section (1) to remove such receptacle.(3)The provision of this section shall also apply to any such receptacle outside Calcutta which is constructed or situated within fifteen metres of any reservoir used for the storage of wholesome water to be supplied to Calcutta.
