(1)No person shall construct a cesspool,-(a)beneath any part of any building or within fifty feet of any tank, reservoir, water-course or well or within such other distance there-from as the Health Officer may consider to be practicable having regard to the circumstances of the locality; or(b)within three hundred feet of any reservoir used for the storage of filtered water to be supplied to any local area, except upon a site and in a position which have been approved in writing by the Health Officer of the local area to which water is supplied from such reservoir, whether or not it is situated within the said local area.(2)The Health Officer may, at any time, by notice, require any person within whose premises any cesspool is constructed in contravention of sub-section (1) to remove such cesspool or to fill it up with such material as may be approved by him.
