Section 496(1) in The Calcutta Municipal Corporation Act, 1980
(1)When -(a)any well, pool, ditch, tank, pond, pit or marshy or undrained ground, or(b)any cistern, reservoir or water-butt or any other receptacle or place where water is stored or accumulates, or(c)any waste or stagnant water, whether within any private enclosure or not, appears to the Municipal Commissioner to be or to be likely to become injurious to health or offensive to the neighbourhood or in any other respect a nuisance, he may, by written notice, require the owner or occupier of the land or building to which such well, pool, ditch, tank, pond, pit, ground, cistern reservoir, water-butt, receptacle, place or water pertains to cleanse or to fill up the same or drain off or remove water thereform or to take such other action as the Municipal Commissioner may deem necessary.
