(1)The Board at a meeting may, by a general order, prohibit in the whole or nay part of the municipality the making of excavations for the purposes of taking of earth of stone therefrom, or for the purpose of storing rubbish or offensive matter therein and the digging of tanks or pits without special permission previously obtained from it.(2)If any such excavation, tank or pit is made after the issue and publication of such order without such special permission, the Board may require the owners and occupiers of the land on which excavation, tank or pit made within two weeks to fill up such excavation and in case of failure may cause such excavation to be filled up and recover the cost thereof from the person so required.(3)Any person who contravenes an order made under sub-section (1) shall be liable, for every such offence, to a fine not exceeding twenty-five rupees.
