Section 251 in The Chhattisgarh Municipalities Act, 1961
251. Abatement of nuisance from wells, etc.
(1)If, in the opinion of the Council,-(a)any pool, ditch, quarry, hole, excavation, tank well, pond, drain, water-course, or any collection of water; or(b)any cistern or other receptacle for water whether within or outside the building; or(c)any land on which water accumulates and which is situated within a distance of 100 yards from any building used as a dwelling house;is or is likely to become a breeding place of mosquitoes or in any other respect a nuisance or otherwise injurious to the health of the inhabitants, the Council may, by notice in writing, require the owner thereof to fill up, cover or drain up the same in such manner and with such materials as the Council shall prescribe, or to take such measures for removing or abating the nuisance as the Council shall prescribe.(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.
