87. Prevention of mosquito breeding in collection of water.
- In the local area to which the provisions of this Chapter have been extended no person shall,-(a)have, keep or maintain any collection or standing or flowing water in which mosquitoes breed or are likely to bread, or(b)cause, permit, or suffer any water to form a collection in which mosquitoes breed or are likely to bread,unless, such collection has been treated so effectively as to prevent such breeding.Explanation :- Troughs used for cattle and in frequent use shall not, until the contrary is proved, be deemed to be collections of water in which mosquitoes breed or are likely to breed.(2)The natural presence of mosquito larva in any standing or flowing water shall be evidence that mosquitoes are breeding in such water.(3)The Health Officer may, by notice in writing, require the owner or occupier of any building or property to provide at his own expense mosquito proof covering for wells or abandoned shaft or domestic cess pools or any other mosquito breeding place in respect of which in the opinion of the Health Officer such action is necessary and practicable.(4)Whenever the Health Officer is of opinion that any land may be rendered more sanitary by surface or sub-soil drainage to a suitable outfall the Health Officer may require the owner or occupier of such land to provide at his own expense surface or sub-soil drainage.(5)No person or corporation shall make or permit to be made any excavation for the purpose of taking earth therefrom or for making bricks or tiles without having first made adequate arrangement to the satisfaction of the Health Officer for the filling up of such excavation or for draining it at the expenses of such person or corporation.(6)Wherever any land appears to the Health Officer by reason of any vegetation, undergrowth or jungle to be harbouring or likely to harbour mosquitoes, the Health Officer may require the owner or occupier of such land at his own expense to clear and remove such vegetation, undergrowth or jungle.
