Section 251(2) in The Chhattisgarh Municipalities Act, 1961
(2)(a)No new well, tank, pond, cistern of fountain shall be dug or constructed without the previous permission, in writing, of the Council.(b)If any such work is begun or completed without such permission, the Council may either-(i)by written notice require the owner or other person who has done such work to fill up or demolish such work in such manner as the Council may direct; or(ii)grant written permission to retain such work but such permission shall not exempt such owner from proceedings for contravening the provisions of clause (a) of this sub-section.
