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[Cites 0, Cited by 0] [Section 243] [Entire Act]

State of West Bengal - Subsection

Section 243(3) in West Bengal Municipal Corporation Act, 2006

(3)All borrow pits dug in the course of construction and repair of buildings, roads, or embankments, shall be deep and connected with each other in the formation of a drain directed towards the lowest level and properly sloped for discharge into a river, stream, channel, or drain, and no person shall create any isolated borrow pit which is likely to cause accumulation of water which again, in turn, may breed mosquito.