Section 243(7) in West Bengal Municipal Corporation Act, 2006
(7)For construction of permanent water collections such as swimming pools, artificial fountains, or water reservoirs, constructed for the purpose of beautification,-(a)an application shall be submitted to the Corporation, stating therein the anti-larval measures taken by the applicant to keep the water free of mosquito larvae;(b)the Corporation, after considering the application, shall issue a licence to the applicant;(c)the applicant shall receive the said licence on payment of such fee as may be determined by the Corporation, and shall renew the said licence annually.
