(1)The Chief Officer of a Municipality may, by a general order or by an order to effect such portion of the Municipal area, as may be specified therein, prohibit, -(a)The making of excavation for the purpose of taking earth therefrom or storing rubbish or offensive matter therein; and(b)The digging of cesspool, tanks, ponds, wells or pits without his special permission.(2)No person shall make any excavation referred to in clause (a), or dig any cesspool, tank, pound, well or pit referred to in clause (b), of sub-section (1), in contravention of any such order.(3)If any such excavation, cesspool, tank, pond, well or pit is made or dug after the publication of any such order and without the permission required thereby, the Chief Officer may, by written notice, require the owner or occupier of the land on which the same is made or dug to fill it up with earth or other material approved by him.
